SHALINDER SHINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition filed under Articles 226/227 of the Constitution of India, the petitioner has challenged order dated October 09, 2024 (Annexure P-2), whereby application of the petitioner for release on parole, has been dismissed.

(2.) Learned counsel for the petitioner submits that the petitioner has been convicted under Ss. 18,20,25,29 of NDPS Act in FIR No.05 dtd. 17/10/2019 registered at Police Station SSOC, Phase-1, SAS Nagar Mohali. The petitioner was sentenced to undergo rigorous imprisonment for a period of 12 years along with fine.

(3.) The application for parole was made by the applicant and was forwarded on July 26, 2024 by the Superintendent, District Jail Nabha to the District Magistrate, Chandigarh. The Senior Superintendent of Police, UT, Chandigarh rejected the said application vide order dated October 09, 2024 (Annexure P-2) without any cogent reasons.