PRAKASH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, Prakash Kumar, a convict has come up before this Court, seeking his temporary release-parole, with the following relief(s):-

(2.) Case as set-up by Learned Counsel is that for offences under Ss. 21 & 22 of the Narcotic Drugs & Psychotropic Substances Act [hereinafter referred to as 'ND&PS Act'], the petitioner was convicted and sentenced on 6/9/2023, by Learned Special Judge, Mandi Division, District Mandi [HP], for rigorous imprisonment for 20 years and to pay a fine of Rs.2,00,000.00[Rupees Two Lakh], with a default punishment also.

(3.) Upon issuance of notice on 11/2/2025, this Court directed the respondents to file Reply/ Status Report within two weeks.