- (1.) HEARD learned Counsel for the State and examined the parole application preferred by the petitioner and also the reply thereto filed by the respondents.
(2.) THE petitioner has preferred this parole application for grant of first parole of 20 days.
(3.) THE respondents have raised an objection that similar writ petition was earlier filed by the petitioner bearing no. 3983/2008 which was dismissed by this Court, therefore, without any change of circumstances, the present writ petition is not maintainable and is liable to be dismissed only on this ground alone.;