PREM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of the present writ petition, petitioner- Prem Singh has invoked the extra ordinary writ jurisdiction of this Court, under Article 226 of the Constitution of India, seeking the following substantive reliefs, amongst others:

(2.) As per the case set up by the petitioner, he has been convicted by the Court of learned Special Judge Mandi, District Mandi, Himachal Pradesh, vide judgment, dtd. 5/12/2024, for the offence, punishable under Ss. 20 (b)(ii)(c) and 29 of the NDPS Act, and has been sentenced to undergo imprisonment for 13 years and to pay a fine of Rs.1,30,000.00.

(3.) The petitioner applied for grant of parole for a period of 42 days, by way of application, dtd. 30/12/2024, for agricultural purpose.