JUDGEMENT
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(1.) A copy of this letter petition has
been supplied to the learned Additional
Government Advocate.
(2.) HEARD finally.
Convict-petitioner Sonaram @ Sohanram S/o Shri Sanwata Ram, has preferred this
parole writ petition, by post, from jail for
grant of first parole of 20 days.
(3.) IT appears that letter petition has been sent directly to this Court, without
approaching the District Parole Advisory
Committee first.;
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