HEERA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Deputy Government Counsel for the State.

(2.) This is a letter petition received from the Central Jail, Kota sent by the petitioner-prisoner Heera Lal for releasing him on first regular parole of 20 days under Rule 9 of the Rules of 1958.

(3.) We have perused the order of Advisory Committee in respect of the present petitioner passed in meeting held on 17.06.2009 whereby the case of the petitioner was considered for the grant of first regular parole of 20 days and rejected.