Shanikumar vs State Of Chhattisgarh
2025 Latest Caselaw 4414 Chatt

Chattisgarh High Court

Shanikumar vs State Of Chhattisgarh on 12 September, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR


                                             WPCR No. 503 of 2025

                                                 Shanikumar
                                                   versus
                                        State of Chhattisgarh & Others

                                                 Order Sheet


                       12/09/2025        Heard Ms. Rajni Soren, learned counsel for the

                                    petitioner. Also heard Mr. S.S. Baghel, learned

                                    Deputy Government Advocate, appearing for the

                                    State.


                                         Learned counsel for the petitioner submits that

                                    the petitioner had filed an application seeking leave

                                    under the provisions of the Chhattisgarh Prisoner's

                                    Leave Rules, 1989, which came to be dismissed by
          Digitally
          signed by
          BRIJMOHAN
BRIJMOHAN MORLE
MORLE     Date:                     respondent No. 3, i.e., the District Magistrate,

2025.09.12 17:57:44 +0530

Mahasamund, vide order dated 27.12.2024. It is

further submitted that the petitioner was convicted

under Sections 363, 366, 376(3) and 376(2) of the

Indian Penal Code (IPC) and Section 6 of the

POCSO Act by the learned Special Judge (POCSO),

Mahasamund, vide judgment dated 05.07.2019.

It is further stated by the learned counsel for

the petitioner that being aggrieved by the said

judgment, the petitioner preferred an appeal bearing

CRA No. 550 of 2023 before this Court, in which the

application for suspension of sentence and grant of

bail was rejected by this Court on 03.10.2023, and

the said appeal is still pending for final adjudication.

The petitioner has been in custody since 23.12.2019.

Learned counsel for the petitioner, therefore, prays

that the petitioner may be granted short-term

bail/parole for a period of 16 days in accordance with

the provisions of the Chhattisgarh Prisoner's Leave

Rules, 1989.

In view of the submissions made by the

learned counsel for the petitioner, we deem it

appropriate to hear CRA No. 550 of 2023 finally.

Accordingly, the present petition be listed in the next

week along with CRA No. 550 of 2023 for final

adjudication.

                        Sd/-                     Sd/-
                 (Bibhu Datta Guru)         (Ramesh Sinha)
                      Judge                  Chief Justice




Brijmohan