GURSAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed praying for directions to quash the order of the Deputy Commissioner, Tarn Taran dtd. 9/11/2018 (Annexure P-2) whereby the application of the petitioner for release on parole has been rejected. It has also been prayed that the respondents be directed to release the petitioner on parole.

(2.) The petitioner is undergoing rigorous imprisonment for ten years in case FIR No.150 dtd. 23/6/2014 under Ss. 21, 22, 29 NDPS Act, Police Station Sultanwind, Amritsar after his conviction by the learned Judge, Special Court, Amritsar.

(3.) The petitioner submitted an application to the Superintendent, Central Jail, Amritsar for grant of parole to meet his family members, which was forwarded to the Deputy Commissioner, Amritsar. Upon the receipt of the report of the Senior Superintendent of Police, Tarn Taran that the petitioner is having mischievous nature and if he is released on parole, he may abscond and can again indulge in business of smuggling, the Deputy Commissioner, Amritsar rejected the request for parole.