HET RAM Vs. STATE OF H. P.

JUDGEMENT

(1.) The request made by the petitioner for releasing him on parole has been turned down by the respondents, constraining him to file the instant petition for the grant of following substantive relief:-

(2.) The grounds for rejecting the request of the petitioner is that he has been convicted for heinous crime i.e. for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act (for short 'ND&PS Act") and in case the petitioner is released on parole, there is apprehension that he may indulge in drugs peddling and may provoke the local inhabitants.

(3.) Now the moot question is whether the request for grant of parole can be rejected only on the ground that the petitioner has been convicted for a serious and heinous offence.