GURDEV SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Reply filed. Copy given.

(2.) Through instant writ petition, petitioner Gurdev Singh seeks a direction for grant of emergency parole for six weeks to enable him to undertake agricultural work in his land. His application has been declined on the basis of Annexure P-1 which is also Annexure R-1 filed along with reply. The reason for declining parole to the petitioner is that he is involved in three more criminal cases: (i) FIR No. 123 dated 30.11.2011 under Section 22 of the NDPS Act, PS Valtoha, Tarn Taran (ii) FIR No. 52 dated 17.11.2012, under Section 21 of the NDPS Act, PS Fazilka and (iii) FIR No. 272 dated 10.10.2013, under Sections 411/414/489-A/489-B/489-C/489-D; 15 of the NDPS Act etc. P.S. City Tarn Taran. He has been acquitted in two cases but in third FIR No. 272 dated 10.10.2013, a quashing petition has been filed in the High Court and is stated to be pending. There is another criminal cases i.e. FIR No. 290 of 2013 under Section 29 of the NDPS Act P.S. City Tarn Taran against the petitioner, as mentioned in the reply.

(3.) The material which has been relied upon by the Deputy Commissioner, Tarn Taran for declining parole to the petitioner, are beyond the details mentioned in the original order Annexure P-1.