Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Detenues Who Have Completed More Than Three Years in Assam Detention Centers Should Be Released - (13 May 2019)

CRIMINAL

Supreme Court has come to rescue of those who have spent long period of detention in the Assam detention centers' and are awaiting their deportation and said that those amongst them who have completed more than three years of detention should be released while allowing State of Assam further time to indicate the progress made on the diplomatic level as for the larger issue of deportation of "declared foreigners" and setting up of Additional Foreigners' Tribunals.

Tags : SC   ASSAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved