Kuleshwar Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 7311 Chatt

T OHIGH COURT OF CHHATTISGARH, BILASPUR Order Sheet MCRC No. 9400 of 2022 Santosh Kumar Sahu Versus State Of Chhattisgarh

MCRC/10105/2022,

05.12.2022 Mr. Ashish Shrivastava, Sr. Advocate along with Mr. Ramayan

Yadav, Counsel for the applicants.

Mr. Kashif Shakeel, Dy. A.G. for the State.

Learned Senior counsel submits that the applicants have

been tortured in the jail and at the time of arrest they were

handcuffed which is clear violation of the Judgment of Supreme

Court in the case of Sunil Batra Etc vs Delhi Administration And

Ors. Reported in (1978) 4 SCC 494 & in the case of Democracy v.

State of Assam & Others reported in (1995) 3 SCC 743.

Let the State submit a reply on the above allegation made by

Senior counsel.

State counsel seeks two weeks time to make submission and

file appropriate reply to these allegations supported by an affidavit.

List this matter in the week commencing 19th December,

2022. Sd/-

(Sachin Singh Rajput) Judge Parul