JUDGEMENT
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(1.) DEFECTS are over-ruled.
(2.) A copy of parole writ petition has been supplied to the learned Deputy Government Advocate, appearing on behalf of respondents.
Heard finally with the consent of learned counsel for the parties.
(3.) CONVICT /petitioners have preferred this parole writ petition for grant of permanent parole as they have already served out about 17 years of imprisonment.;
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