JEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed seeking quashing of impugned order dated 10.05.2019 (Annexure P-2) and for directing the respondents to grant parole to the petitioner-Jeet Singh, to meet his old parents and for repairing his house.

(2.) Facts, in brief, are that the petitioner was convicted for ten years on 01.08.2018 in FIR No.32 under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 and is in custody for the last more than one year since his conviction. He has not committed any jail offence during his custody. His parents are very old and there is no one in the family to look after them and the condition of his house is also bad and the same is in need of repair. A Municipal Councilor had verified these facts and recommended his release on parole, vide Annexure P-l. The case of the petitioner was recommended for parole by the Superintendent, New District Jail, Nabha but the District Magistrate, Sangrur, vide impugned order dated 10.05.2019 (Annexure P-2) denied parole of the petitioner.

(3.) Upon notice, replies have been filed by the respondents wherein it has been submitted that as the petitioner is involved in three other cases and he is habitual in selling the drugs and in case, he is released on parole then possibility of his indulging in sale of narcotic substances cannot be ruled out. It has been further submitted that on the basis of custody certificate (Annexure R-l) that the petitioner has already undergone more than 03 years and 01 month, out of which 01 year 01 month and 10 days is after conviction and he has never been released on parole.