- (1.) Defects are overruled for time being.
(2.) Learned Advocate for petitioner is directed to remove the defects after situation become normal.
(3.) Petitioner has preferred this criminal writ petition (parole) seeking grant of first parole for twenty days. It is contended by the counsel for the petitioner that the District Parole Advisory Committee, Bhatatpur rejected the application for parole vide order dated 14.9.2018 and the parole was rejected on the ground of there being an adverse report by S.P. Bharatpur and District Parole Advisory Committee, Bharatpur;