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Judgment
6 paragraphs · 105 wordsPetitioner has filed this petition under Article 226 of the Constitution of India seeking grant of first regular Parole for 20 days.
Learned counsel for petitioner has submitted that the petitioner has undergone more than 5 years and 4 months of sentence. Jail conduct of the
petitioner is satisfactory.
Learned State Counsel has opposed the petition.
Keeping in view of the facts and circumstances of the case, it would be just and expedient to grant the benefit of first regular Parole to the petitioner.
Accordingly, this petition is allowed. Petitioner be released on first regular Parole for 20 days subject to satisfaction of respondent No.3.