SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed praying for directions to quash the order of the District Magistrate, Amritsar dtd. 11/4/2017 (Annexure P-2) whereby the application for release of the petitioner 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 imprisonment for twelve years in case FIR No.261 dtd. 22/9/2014 under Ss. 21 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Cantonment, Amritsar after his conviction by the Special Court, Amritsar. His appeal is pending adjudication before this Court.

(3.) The petitioner submitted an application to the Superintendent, Central Jail, Amritsar for grant of parole to meet his family members. It was forwarded to the District Magistrate, Amritsar. Upon the receipt of the report of the Deputy Superintendent of Police, Sub Division Attari that the petitioner after his release may again indulge in smuggling activities, can abscond and that his release may pose danger to security of State and maintenance of public order, the District Magistrate, Amritsar rejected the request for parole.