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 Roop Singh S/o Ram Singh, 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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