Prakash Tatia, J. - (1.)Heard.
(2.)In DB Criminal (Parole) Writ Petition No.880/2008, after noticing the decision of this Court delivered in the case of State of Rajasthan and others v. Mana Singh and others reported in 2002(2) WLC (Raj.) 449 , this Court issued notice to the Central Government and directed learned counsel Mr. VK Mathur, Sr. Standing counsel for Union of India and learned counsel Mr. NK Rai, who is appearing in NDPS cases as a Special Public Prosecutor for Central Bureau of Narcotics, to find out whether any Rules have been framed in regard to grant of parole to the persons convicted under NDPS Act
(3.)Today, learned counsel Mr.Mathur submitted that in fact, in Mana Singh's case (supra), Union of India was not a party and, therefore, as per his information, the judgment of Mana singh was not in the notice of Union of India and further, as per his information, no Rules have been framed by Union of India in this regard. However, according to learned counsel Mr.Mathur, in Mana Singh's case (supra) itself, it has been observed that till the Rules are framed, the guidelines given in Mana Singh's case may be followed.