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Judgment
Ajay Mohan Goel, J
This is a legal aid matter. Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, accepts notice on behalf of the respondent.
By way of this petition, the petitioner has, inter alia, prayed for the following relief:
“(a) That the respondents may kindly be directed to grant the parole to the son of the etitioner so that the petitioner could meet to her son, within
time bound period.â€
Having heard learned Legal Aid Counsel as well as learned Additional Advocate General, it is held that the relief prayed for by the petitioner cannot
be granted, because it is not for this Court to grant parole under these proceedings. It is for the convict to apply for the same in accordance with law
and in case he does so, then the appropriate authorities to deal with the same in accordance with law.
The petition stands disposed of in above terms.