JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed praying for directions to the respondents to release the petitioner on parole.

(2.) The petitioner is undergoing imprisonment for 14 years in case FIR No.119 dtd. 6/10/2013 under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Nahianwala, District Bathinda and imprisonment for 10 years in case FIR No.91 dtd. 12/7/2012 under Sec. 15 NDPS Act, Police Station Baghapurana, District Moga.

(3.) The petitioner submitted an application to the Superintendent, Central Jail, Faridkot for grant of parole to meet his family members, which was not allowed. He filed CWP No.4097 of 2018, wherein, this Court vide order dtd. 1/6/2018 directed the respondents to consider the case of the petitioner for parole and decide the same as early as possible preferably within a period of four weeks. In another writ petition, the respondents were again directed to consider his case on a fresh application. It is stated that till date the case of the petitioner has not been decided.