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SC: Rights of Under-trial Includes Right to Receive Medical Attention - (30 Sep 2022)

CRIMINAL

Supreme Court while directing Superintendent of Taloja Jail to take Gautam Navlakha to a hospital of his choice immediately for a thorough medical check-up, has held that right of an under-trial trial to receive medical attention would be a fundamental right.

Tags : REME COURT   UNDER-TRIAL   BHIMA KOREGAON  

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