- (1.) A letter has been received by Smt. Anu W/o Satveer.
(2.) The letter has been treated as a letter petition by this Court. According to the letter, her husband has been convicted for offences under Sections 8/15 N.D.P.S. Act, and has been sentenced to fourteen years of rigorous imprisonment. Despite the fact, he was eligible for being released on his first parole of twenty days, he has not been granted the benefit of the said parole.
(3.) Notice was issued to the State. According to the reply filed by the State, since the report of the Superintendent of Police, Sirsa (Haryana) was not received, therefore, the petitioner s case could not be placed before the Director General, (Prisons).;