- (1.) NO one is present on behalf of the Petitioner even in second round to argue the writ petition. we have examined the contents of the writ petition and annexed documents with the writ petition.
(2.) CONVICT -Petitioner has preferred this writ petition for grant of emergent parole of one month for the reason of marriage of his son. The Petitioner in para 3 of the writ petition has averred that the Petitioner approached authorities concerned for his release under Rajasthan Prisoners Release on Parole Rules, 1958, but no relief was granted to him. Earlier writ petition was also filed by the Petitioner, but case of the Petitioner was not considered in right perspectives.
(3.) THE Petitioner has not placed on record a copy of order passed by concerned authority or copy of order passed in writ petition filed by the Petitioner, so as to reconsider the matter again. In these circumstances, we are not inclined to allow this parole writ petition and the same is, accordingly, dismissed.;