NITIN PARMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Issue notice.

(2.) Since the petitioner has prayed for limited relief, we proceed to dispose of the present petition, at this stage.

(3.) The petitioner is a life convict having been convicted in a criminal case arising out of FIR No. 108 of 2010, under Sec. 302 IPC. The petitioner has applied for parole sometime in September 2020. That application is still pending consideration before the respondent.