- (1.) A copy of this letter petition has been supplied to the learned Additional Government Advocate.
(2.) HEARD finally. Convict-petitioners Kashna S/o Jeta and Rasu S/o Kashna, have 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.;