Narendra Kumar Jain -I, J. - (1.) HEARD learned Counsel for the parties.
(2.) CONVICT -Petitioner has preferred this writ petition for grant of first parole of 20 days under Rule 9 of the Rajasthan Prisoners Release on Parole Rules, 1958. Submission of the learned Counsel for Petitioner is that Petitioner applied for grant of first parole, but till date, he has not been informed whether his application has been accepted or rejected. In these circumstances, Petitioner may be granted first parole of 20 days.
(3.) A notice to show cause was given and in response there to, Respondents have filed their reply to writ petition, wherein it has been mentioned that case of Petitioner is still pending under consideration before the competent authority and final decision has yet not been taken on it, therefore, the present writ petition is premature.;