NANDU SINGH ALIAS VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties. Perused the record, more particularly the rejection order and the reply submitted by the respondents as well as the letter of the Superintendent of Police, which has been taken into consideration by the Advisory Committee while refusing first regular parole to the petitioner.

(2.) FROM the letter of the Superintendent of Police, we do not find anything specific against the petitioner so as to warrant rejection of his application by the Advisory Committee.