NIMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice.

(2.) Mr. Abhishek Purohit, associate to Mr. Farzand Ali, G.A.- cum-A.A.G., accepts notice on behalf of the respondents.

(3.) The petitioner's son Satvir Singh S/o Om Singh, who is serving life imprisonment at the Central Jail, Bikaner, seeks emergent parole on the ground that he is appearing in the B.A. Part-I Examination to be convened by the Maharaja Ganga Singh University, Bikaner. As per the admission card and the examination schedule placed on record, the examination papers in which the convict prisoner is to appear, are to take place between 11/2/2019 to 28/2/2019 and from 9/3/2019 to 29/3/2019.