SUKHDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition seeking parole for a period of eight weeks, which reqeust came to be declined by an order dated 11th May, 2020 of the Deputy Commissioner-cum-District Magistrate, Moga.

(2.) The Petitioner was convicted by the judgment dated 8th July, 2019 of the Special Court, Moga, under Section 22/61/85 of NDPS Act for being found in possession of 300 grams of intoxicated powder.

(3.) The application for release on parole for 8 weeks was rejected inter alia on the ground that if released on parole "there is danger of state security/maintenance of public order because this prisoner can do the business of Narcotic after running during parole".