ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed by Anil Kumar, for directing the respondents to release him on parole for eight weeks, in case FIR No. 87 dtd. 30/4/2014, under Ss. 21,22,29 of NDPS Act and Sec. 15 of Indian Medical Council Act, 1956, registered at Police Station city Rupnagar.

(2.) Learned counsel for the petitioner submits that petitioner is a convict in two cases, details of which are as under:

(3.) Learned counsel for the petitioner submits that after conviction, petitioner has never applied for parole, except once, which has been declined by respondents vide order dtd. 25/7/2024. Counsel further submits that the reason for disallowing the request of the petitioner is that he is accused/convict in total four criminal cases and if he is released on parole, he may indulge himself in drug smuggling. Counsel also submits that out of total four cases, in one case petitioner was released from jail because the sentence part had already been undergone and in other case, he had been acquitted. Details of all such four cases alongwith their status are reproduced herebelow in a tabular form: