Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) CONVICT -Petitioner has preferred this parole writ petition for grant of second parole of 30 days. A notice to show cause was given and in response thereto, the Respondents have filed their reply contending that conduct of Petitioner during jail custody was not satisfactory and he was awarded jail punishment also.
(3.) I have considered the submissions of the learned Counsel for the parties.;