GURDEEP 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 rigorous imprisonment for twelve years in case FIR No.86 dtd. 19/7/2013 under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Mehatpur, District Jalandhar after his conviction by the Trial Court.

(3.) It is the case of the petitioner that he submitted an application seeking parole to attend the marriage of his daughter, namely Gurmeet Kaur, which is scheduled for 5/4/2019. The marriage card was also annexed with the application. However the respondents did not entertain the said application citing the operation of the Election Code of Conduct. Hence, this petition.