- (1.) HEARD learned Counsel for the parties.
(2.) ADMIT . At the request of the parties, final arguments were heard and the writ petition is being disposed of finally.
(3.) CONVICT -Petitioner has preferred this parole writ petition for grant of third parole of 40 days. The District Parole Advisory Committee vide its order dated 09.11.2010 (Annexure -1), rejected the application of Petitioner on the basis of adverse report of Superintendent of Police.;