GURTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the petition under Article 226 and 227 of the Constitution of India is for the issuance of a writ in the nature of Certiorari seeking quashing of the order dtd. 17/2/2025 passed by Deputy Commissioner-cum-District Magistrate, Ludhiana (Annexure P-2) whereby the application moved by the petitioner for grant of temporary release (Parole) of the petitioner has been rejected with a further prayer that a writ of Mandamus be issued directing the respondent to release the petitioner on Parole for a period of 08 weeks who is undergoing sentence of 10 years along with fine of Rs.1,00,000.00 in case FIR No.115 dtd. 2/10/2017 under Ss. 15/27A of NDPS Act Police Station Koom Kalan, District Ludhiana.

(2.) The brief facts of the case are that FIR No.115 dtd. 2/10/2017 under Ss. 15/27A of NDPS Act Police Station Koom Kalan, District Ludhiana came to be registered against the petitioner. He came to be convicted and sentenced by the Judge, Special court, Ludhiana vide judgment of conviction and order of sentence dtd. 22/9/2023 as under:- <IMG>JUDGEMENT_8_LAWS(P&H)9_2025_1.jpg</IMG>

(3.) Thereafter the petitioner preferred an appeal against the judgment of conviction bearing CRA-S-2887-2023 titled as Gurtej Singh & Ors Vs. State of Punjab and the same was admitted by this Court vide order dtd. 9/10/2023.