S.S.SARON,J. - (1.) The petitioner by way of the present writ petition under Article 226 of the Constitution of India seeks quashing of the order dated 12.05.2015 (Annexure P-2) passed by the District Magistrate, Amritsar-respondent No.3 by which the case of the petitioner for temporary release on parole for agricultural purposes has been rejected.
(2.) The petitioner has been convicted in case FIR No.17 dated 25.10.2012 registered at Police Station State Special Operation Cell, Amritsar for the offences punishable under Sections 21 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Section 489-C of the Indian Penal Code. He has been sentenced to undergo imprisonment for twelve years, besides, pay a fine of L 2,10,000/-. At present the petitioner is undergoing his imprisonment. He has filed criminal appeal i.e. CRA No. D-1854-DB-2014 against his conviction and sentence, which is pending in this Court.
(3.) The family of petitioner resides in the village and he has agricultural property in his name as his parents have since died. The petitioner is having his wife and minor children in the village. There is no one else except the petitioner to look after the agriculture property in his village.;