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Uttarakhand High Court: Abolish Solitary Confinement of Death Convicts - (01 May 2018)

Uttarakhand High Court has held that the practice to keep the convict in custodial segregation/solitary confinement before the exhaustion of his constitutional, legal and fundamental rights is unconstitutional.

Tags : UTTARAKHAND HIGH COURT   SOLITARY CONFINEMENT  

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