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Supreme Court Of India

Hon'ble Judge(s): K. T. Thomas, R. P. Sethi, S. N. Variava , JJJ

(A) Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.32A— Parole - Is not suspension, remission or commutation of sentence - S. 32-A of Act does not bar State to grant parole. Section 32-A of Act which says that no sentence awarded under N.D.P.S. Act shall be suspended or remitted or commuted does not in any way affect the powers of the authorities to grant parole. Parole does not amount to the suspension, remission or commutation of sentences which could be withheld under the garb of S. 32A of the NDPS Act. Notwithstanding the provisions of the S. 32A, a convict is entitled to parole, subject, however, to the conditions governing the grant of it under the statute, if any, or the Jail Manual or the Government Instructions.(Para 11) Parole is not a suspension of the sentence. The convict continues to be serving the sentence despite granting of parole under the Statute, Rules, Jail Manual or the Government orders. "Parole" means the release of a prisoner temporarily for a special purpose before the expiry of a sentence, on the promise of good behaviour and return jail. It is a release from jail, prison or other internment after actually been in jail serving part of sentence.(Para 6) (B) Narcotic Drugs and Psychotropic Substances Act (61 of....