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Judgment
3 paragraphs · 90 words
1.
The limited prayer in this petition is for directions to the respondent to decide the parole application of petitioner within one week. Learned ASC submits that all efforts shall be done to decide the parole application within one week but on account of administrative exigencies, he seeks two weeks.
2.
Considering the overall circumstances, the petition is disposed of directing the State to decide the parole application of the petitioner within two weeks from today.
3.
Copy of this order be sent to the concerned Jail Superintendent for compliance.