JAGROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, who stand convicted in respect of FIR No.168, dtd. 3/10/2019 registered at Police Station Gharinda, District Amritsar, under Sec. 21(C) of Narcotic Drugs and Psychotropic Substances Act, seek issuance of directions to the respondents to release the petitioners on parole so as to attend the marriage of their sister, which is to be solemnized tomorrow i.e. on 10/11/2/2024.

(2.) The petitioners had earlier approached this Court seeking parole by way of filing CRWP-1056-2024, which was disposed of vide order dtd. 6/2/2024 (Annexure P-3), which reads as under:

(3.) Pursuant to passing of aforesaid order dtd. 6/2/2024 (Annexure P-3), the authorities concerned considered the case of petitioners and have rejected the same vide order dtd. 7/2/2024 (Annexure P-4) primarily on the ground that the petitioners would be eligible for grant of parole only after 4 months from the date of conviction.