JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has challenged the order dated 24.04.2020 (Annexure P-1) whereby his application for release on parole has been declined. The parole has been sought for repair of his house and to enable him to meet his family members.

(2.) The petitioner has been convicted in FIR No.85 dated 19.09.2017 under Sections 15 and 29 of the NDPS Act, Police Station Sadar Amhedgarh, District Sangrur as he was allegedly found in possession of 40 kg of poppy husk. The petitioner was convicted by the trial Court on 11.12.2019 and sentenced to undergo rigorous imprisonment for a period of 8 years.

(3.) Learned counsel for the petitioner contends that the petitioner has undergone sentence of almost 11 months out of the sentence of 8 years. He also contends that the application for parole has been rejected by respondent No.2 by a common order wherein it is mentioned that release of these persons would pose threat to the security of the State and there is apprehension of disturbance of peace and harmony. The common order has been passed with regard to 30 applicants.