MOHD. IFTKHAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mohd. Iftkhar @ Kala - petitioner, who is undergoing imprisonment for ten years in FIR No.96 dtd. 26/10/2014 under Sec. 22 of the Narcotic and Psychotropic Substances Act, 1985 registered at Police Station Sadar Rajpura has filed the instant petition under Articles 226/227 of the Constitution of India read with Sec. 3 of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 praying for his release on parole for six weeks to meet his family members and that the order dtd. 30/10/2018 (Annexure P-1) passed by the District Magistrate, Sangrur rejecting his application for release on parole be quashed.

(2.) The petitioner applied for parole to meet his famiily members. The application was forwarded by the Superintendent, District Jail, Sangrur. However, the District Magistrate rejected the same relying on the report of the Senior Superintendent of Police, Sangrur that the petitioner may sell intoxicants during his parole due to which difficulty in law and order will arise.

(3.) Upon notice, reply has been filed by the Deputy Superintendent, Sub Jail Malerkotla supporting the impugned order. The same reasons have been reiterated.