Narendra Kumar Jain, J. - (1.) HEARD learned counsel for the parties.
(2.) PETITIONER has preferred this parole writ petition for grant of first parole of 20 days under the provisions of Rajasthan Prisoners Release on Parole Rules, 1958 (for short 'the Rules of 1958'). A notice to show cause was given to Respondents and in response thereto, they have filed reply to parole writ petition.
(3.) I have considered the submissions of the learned Counsel for the parties.;