Santosh Kumar Dhruw vs State Of Chhattisgarh
2025 Latest Caselaw 3064 Chatt

Chattisgarh High Court

Santosh Kumar Dhruw vs State Of Chhattisgarh on 16 June, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 WPCR No. 198 of 2025

                                   SANTOSH KUMAR DHRUW versus STATE OF CHHATTISGARH
AMARDEEP
CHOUBEY

Digitally signed by
AMARDEEP
CHOUBEY               16/06/2025          Mr. Shishir Dixit, Advocate for the petitioner.
Date: 2025.06.16
18:02:23 +0530

                                          Mr. Shashank Thakur, Dy. A.G. with Mr. Sangharsh

                                    Pandey, G.A. for the State/respondent/s.

Heard.

Learned counsel for the petitioner would submit that

the petitioner is in detention since last more than 19 years.

He would submit that the Criminal Appeal preferred by the

petitioner against the judgment of conviction and order of

sentence passed by the learned trial Court has already

been dismissed by this Court in CRA No.124/2010 by

judgment dated 23/09/2015. He would submit that the

petitioner moved an application before the State

Government for remission which has been rejected on the

ground that the offence under Section 376 IPC is not

covered under the provision of Rule 358 of the C.G. Jail

Manual, 1968.

Learned counsel appearing for the State would pray

for time to seek instructions in the matter.

As prayed list the case after two weeks.

                        SD/-                              SD/-

                  (Bibhu Datta Guru)                 (Ramesh Sinha)
                        Judge                         Chief Justice




 Gowri/
Amardeep