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Convicts Too Must Breathe Fresh Air, Maintain Family Ties, Says Supreme Court - (03 Oct 2017)

Supreme Court has said and favoured a "humanistic approach" while dealing with pleas for parole or furlough to those serving long jail term by observing that convicts too "must breathe fresh air" and be allowed to maintain social ties provided they show a tendency to reform.

Tags : SUPREME COURT   CONVICT   FRESH AIR   FAMILY  

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