KEDAR MEENA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2009-1-285
HIGH COURT OF RAJASTHAN
Decided on January 16,2009

Kedar Meena Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Admit.
(2.) At the request of learned Counsel for both the parties, the final arguments were heard in the writ petition and is being disposed of.
(3.) The petitioner has preferred this writ petition for grant of third parole of 40 days under Rule 9 of the Rajasthan Prisoners (Release on Parole) Rules, 1958.;


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