RAMNARAYAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ADMIT.

(2.) AT the request of the learned counsel for both the parties, the writ petition was heard finally and is being disposed of.

(3.) THE petitioner has preferred this writ petition for grant of second parole of 30 days and being aggrieved with the proceedings of the district Parole Advisory committee dated 14th october, 2008, whereby his application for second parole was rejected on the basis of adverse report given by the Superintendent of police.