- (1.) HEARD learned counsel for the appellant and the learned A.G.A.
(2.) WRITTEN notice served on Sri Anoop Baranwal, Advocate on behalf of Sri Yashwant Singh, learned counsel for the respondent supplied by learned counsel for the appellant is taken on record. This is a short term / parole application moved on behalf of appellant Vijay Bahadur Rai, who is a convict in S.T. No. 229 of 2002, under Sections 302/34 and 506 I.P.C. connected with S.T. No. 251 of 2003, under Section 25 Arms Act. The said appellant has been convicted for the charge of murder and has been sentenced to imprisonment for life.
(3.) GROUND for seeking parole is that the marriage of Km. Preeti D/o appellant Vijay Bahadur Rai is due to be solemnized on 21.11.2011. In support of the said marriage, invitation card Annexure no. 1 has been appended along with this parole application, which is supported by an affidavit of Ravi Kant Rai.;