Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) AT the request of learned Counsel for the parties, writ petition was heard and the same is being disposed off finally. Convict -Petitioner has preferred this writ petition for grant of first parole of 20 days.
(3.) A notice to show cause was given and in response thereto, the Respondents have filed their reply where in it has been admitted by them that conduct of the Petitioner during jail custody was satisfactory and her application was rejected by District Parole Advisory Committee on the basis of adverse report of concerned Superintendent of Police.;