RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure (hereinafter to be referred as Code of Criminal Procedure to direct Respondent No. 3 to verify the period undergone by the Petitioner, who is a convict under Narcotic Drugs and Psychotropic Substances Act, 1985 ("hereinafter to be referred as NDPS Act"), including remissions, granted under paragraphs 633-A. 635.639.644 of Punjab Jail Manual and under Article 161 of the Constitution of India/periods of parole and furlough and if the Petitioner has undergone the sentence awarded to him by the Court, after adding all remissions, paroles and furlough, he be released temporarily on bail to the satisfaction of the concerned Chief Judicial Magistrate during the pendency of Special Leave Petition against the order of this Court passed in Ekka Ram v. State of Punjab, Crl.W.P. No. 839 of 2004, decided on 14.9.2005.

(2.) It is the case of the Petitioner that he was convicted in FIR No. 114 dated 22.3.1997 under Section 20 of the NDPS Act, at Police Station Kharkhoda, by learned Special Judge, Sonepat, vide judgment dated 28.8.2000 and sentenced to undergo rigorous imprisonment for a period of ten years and to pay fine of Rs. 1,00,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of four years. Appeal filed by the Petitioner Against the said judgment was dismissed by this Court.

(3.) I have heard learned Counsel for the parties and have gone through the whole record carefully.