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 Naresh @ Narendra Singh S/o Shri Jethu 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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