DANVEER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner assails order dtd. 28/12/2022 (Annexure P-4), whereby an application moved by him seeking temporary/emergency parole on the ground of marriage of his sister has been declined.

(2.) The petitioner was tried in respect of FIR No.194 dtd. 27/7/2019 registered at Police Station IMT Rohtak, under Ss. 20, 29 of the NDPS Act and was convicted vide judgment dtd. 2/9/2021 passed by the learned Additional Sessions Judge, Rohtak and was imposed sentence of rigorous imprisonment for 10 years apart from fine amounting to Rs.1.00 lakh.

(3.) The petitioner challenged the aforesaid judgment by way of filing an appeal before this Court i.e. CRA-S-1205-2021, which is still pending.