Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) CONVICT -Petitioner has preferred this writ petition for grant of first parole of 20 days. Respondents in their reply have admitted that conduct of the Petitioner during jail custody was satisfactory, but his application was rejected on the basis of Adverse Report of concerned Superintendent of Police.
(3.) I have considered submissions of learned Counsel for the parties.;