ANOOP SINGH BENIWAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2009-1-100
HIGH COURT OF RAJASTHAN
Decided on January 09,2009

ANOOP SINGH BENIWAL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) ADMIT.
(2.) AT the request of learned counsel for both the parties, the parole writ petition was heard finally and is being disposed of.
(3.) THE convict petitioner has preferred this parole writ petition for grant of first parole of 20 days under Rule 9 of the Rajasthan prisoners (Release on Parole) Rules, 1958.;


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