JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed challenging the impugned order dtd. 29/9/2022 (Annexure P-1) passed by respondent No. 3 vide which request of petitioner for temporary release to meet his family under Sec. 3 (l)(d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (for short 'the Act of 1962') has been declined on the ground that there is apprehension of breach of peace in the event of the release of the petitioner on parole and that he can indulge in activities of selling drugs.

(2.) A perusal of the paper book reveal that the petitioner is undergoing sentence of 12 years in case FIR No. 274 dtd. 24/11/2017 under Sec. 18 of the NDPS Act, Police Station Meharban, District Ludhiana and the said conviction had been challenged vide appeal number CRA-D-372-DB of 2020, which is lying pending before this Court.

(3.) After issuance of notice of motion on 21/10/2022, respondents No. 1 to 4 filed their reply way of an affidavit dtd. 7/12/2022 , wherein it was submitted that there is adequate apprehension of public peace and State security or that he will implement a big deal of sale of narcotics.