KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) KASHMIR Singh and 37 others have filed the present petition under Section 482 Cr.P.C. read with Article 227 of the Constitution of India seeking the directions of this court against the respondents to allow parole or furlough or temporary release to the prisoners who are convicted and sentenced under the Narcotic Drugs and Psychotropic Substances Act with further directions to the respondents that the parole/furlough cases of the prisoners be considered in accordance with the law laid down in Punjab Good Conduct Prisoners (Temporary Release) Act, 1962.

(2.) ADMITTEDLY the petitioners are the convicts under the N.D.P.S. Act. They made prayer for parole/furlough but by taking the shelter of Section 32A of the N.D.P.S. Act and their request has been declined.

(3.) THE counsel for the State has also invited my attention to Hassan Ismail Dalvi v. State of Maharashtra, 1999(1) RCR (Criminal) 387 in which the views of Rajasthan High Court and Kerala High Court have also been considered and the Hon'ble Judges of the Bombay High Court came to the conclusion that he convicts under the N.D.P.S. Act are not entitled to avail parole/furlough.