SATISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) While invoking the jurisdiction vested in this Court by virtue of Article 226 of the Constitution of India, the petitioner has filed the present writ petition in the nature of certiorari seeking quashing of order dtd. 4/7/2025, passed by the respondent No.2. The petitioner has also sought a writ in the nature of mandamus to allow the petitioner to be released on parole for a period of 8 weeks.

(2.) It has been pleaded by the petitioner that in a case registered in Police Station Dera Bassi, he has been convicted and therefore, undergoing sentence in District Jail, Patiala. According to petitioner, the abovementioned case is for the commission of offence punishable under Ss. 21 and 29 of the NDPS Act, arising out of FIR No.76 dtd. 9/3/2023, for being in possession of 1 kg of heroin, and that the sentence awarded to him is rigorous imprisonment for a period of 10 years.

(3.) According to petitioner, he had moved an application before the jail authorities for grant of parole and the same was forwarded to District Magistrate, Delhi for verification, as the petitioner is resident of Delhi. As per petitioner, in response to abovementioned verification process, the Deputy Commission of Police, North, Delhi informed the Punjab police that three other FIRs were lodged against the petitioner.