JAGJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present criminal writ petition has been filed under Article 226/227 of the Constitution of India read with Sec. 3 (1) (d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (for short 'the Act') for grant of 8 weeks parole to the petitioner.

(2.) The conviction had been recorded under the NDPS Act for a period of 20 years, vide order dtd. 11/11/2021 passed by the Special Judge, Kapurthala, on account of recovery of 18 quintals of poppy husk. The appeal is stated to be pending before this Court.

(3.) The prayer for grant of parole for meeting the family members was forwarded to the District Magistrate, Moga by the Jail Superintendent, Central Jail, Kapurthala. On the basis of a adverse report received from the Senior Superintendent of Police, Moga that during parole there are chances that the petitioner may be declared as proclaimed offender and there would be a threat to the State security and during parole the petitioner may indulge into illegal activities and start selling intoxicant substances, the benefit of grant of parole has been declined by the District Magistrate, vide order dtd. 2/5/2022 (Annexure P-1).