BALLI SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) The Petitioner, who is a convict being sentenced to undergo rigorous imprisonment for 11 years under Section 21/11/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and to pay a fine of 1.5 lacs, and is undergoing sentence in Central Jail, Patiala, has filed this petition for issuing direction to Respondents No. 2 and 3 to release him on emergency parole under the provisions of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962, on the ground that he has been suffering from bleeding piles and he has to get himself operated.

(2.) It is the admitted case of the Petitioner that he has not moved any application before the jail authorities for the aforesaid relief. In view of this fact, we are not inclined to entertain this petition.

(3.) Dismissed.