Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) CONVICT -Petitioner has preferred this parole writ petition for grant of first parole of 20 days. The Respondents in their reply have admitted that conduct of the Petitioner during jail custody was satisfactory and report of concerned Superintendent of Police as well as Social Welfare Officer was also in favour of the Petitioner and both recommended to release the Petitioner on parole.
(3.) I have considered the submissions of learned Counsel for the parties and examined impugned order dated 10.05.2011 passed by District Magistrate, Tonk on the basis of recommendation of District Parole Advisory Committee.;