MAKHAN LAL ALIAS MAKHANIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY the Court: heard learned counsel for the parties.

(2.) THE petitioner has preferred this writ petition for grant of first parole of 20 days. A notice to show-cause was issued to the respondents and, in response thereto, they have filed reply to the writ petition, wherein it has been contended that the application of the petitioner is still pending, therefore, the present writ petition is premature.

(3.) THE learned counsel for the petitioner contended that on earlier occasion also the application of the petitioner was kept pending and was not decided, therefore, this Court should consider the case of the petitioner directly for grant of parole. During the course of arguments, the learned counsel for the State has assured the court that the application of the petitioner will definitely be considered within a period of one month, therefore, a direction to that effect may be given.