AJAY RASTOGI,J. - (1.) At joint request, matter is finally disposed of at admission stage.
(2.) Instant petition has been filed by petitioner seeking first parole for twenty days under Rule 9 of Rajasthan Prisoner's Release on Parole Rules, 1958 ("Rules, 1958").
(3.) As alleged, petitioner was involved in a criminal case for, offences under Sections 363, 366, I.P.C., but convicted under Sections 363, 366, 376(2)(g), I.P.C. and was sentenced to Ten years' RI and is undergoing his sentences awarded by trial Court, vide judgment dated 22.3.2006 against which his appeal (S.B. Cr. Appeal No. 615/2006) is pending before this Court; and presently is a prisoner in Central Jail, Jaipur.;