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Supreme Court: Set Up Open Prisons As Part of Jail Reforms - (18 Sep 2017)

Supreme Court has asked all High Courts to register a suo motu petition to identify kin of prisoners who admittedly died an unnatural death after 2012 and award suitable compensation to them and establish open prisons as a measure to usher in reforms for inmates and to also prevent overcrowding.

Tags : SUPREME COURT   JAIL REFORMS  

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