SUNIL KUMAR Vs. STATE OF PUNJAB
LAWS(P&H)-2019-7-382
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 01,2019

SUNIL KUMAR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Kuldip Singh - (1.)Petitioner has impugned the order dtd. 11/4/2019 (Annexure P-1) passed by Deputy Commissioner cum District Magistrate, Shahid Bhagat Singh Nagar vide which prayer of the petitioner for releasing him on parole for six weeks was declined on the ground that petitioner is habitual of selling intoxicants and that if he is released on parole during election period, he can supply intoxicant substances and create law and order problem. He can also jump parole. There is also danger to the State security.
(2.)I have heard learned, counsel for the parties and gone through the case file.
(3.)Petitioner has sought parole on the ground that his parents have passed away and he is the only brother of four sisters out of which two sisters are married and two are of marriageable age i.e. 20 years and 22 years, respectively. His sisters are living with his maternal grandmother. He wants to look after his sisters.


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