SAJID Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The District Magistrate, Baghpat (U.P.), did not recommend release of the petitioner on parole, hence, the respondents rejected his case as such.

(2.) Learned Special Judge-II, Mandi, Distrit Mandi (H.P.), vide judgment dated 16.01.2014, passed in Trial No.23 of 2012, convicted the petitioner for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act. He was sentenced to undergo rigorous imprisonment for ten years and to pay fine of Rs.1,00,000/-. In default of payment of fine, he has to further undergo rigorous imprisonment for a period of one year.

(3.) Ever since 2014, all applications of the petitioner seeking parole have been rejected by the respondents on the basis of non-recommendation by the District Magistrate, Baghpat (U.P.). Last application seeking release on parole was moved by him on 01.08.2018. It also met the same fate as the District Magistrate did not recommend his case for release on parole. The reason assigned was that petitioner being 31 years old can indulge in same offence again. Aggrieved, instant petition has been preferred, praying for release on parole for a period of six weeks.