BABU LAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2009-1-21
HIGH COURT OF RAJASTHAN
Decided on January 20,2009

BABU LAL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) ADMIT.
(2.) AT the request of learned counsel for both the parties, the writ petition was heard finally and is being disposed of.
(3.) THE 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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