- (1.) Instant petition has been filed by the convict-
(2.) petitioner availing without permanent parole availing first, second and third regular parole u/R.9 of the Rules, 1958.
(3.) The petitioner was convicted for offence u/Sec.302, 307 and 452 IPC vide judgment dt.18.07.2001 and sentenced to death penalty, however, his sentence was converted to life imprisonment on appeal being preferred by the convict-;