PANA CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The say of the petitioner is that his brother Bheru Lal convict having undergone a sentence of 9 years has not been granted parole as yet though under Rule 9 of the Rajasthan Prisoners Release on Parole Rules, 1958 (for short "the Rules of 1958"), he is entitled to be released on parole. It is stated that the marriage of the petitioner is fixed on 12-5-2000 and therefore, Bheru Lal should be released on parole.

(2.) In the return, the case set up by the respondents is that Bheru Lal being a convict for the offence under Sections 8/18 of the N.D.P.S. Act, he is not entitled for the grant of parole.

(3.) We have heard the learned Counsel for the parties and have considered the provisions of Rule 9 of the Rules of 1958 as also the provisions of N.D.P.S. Act.