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Jessica Lal Murder Case: Delhi High Court Asks Jail Authorities to Decide on Convict’s Parole Plea - (26 Nov 2019)

CRIMINAL

Delhi High Court has directed the jail authorities to decide within a week the plea of Jessica Lal murder convict Manu Sharma, who has spent about 17 years in jail, seeking eight weeks parole to look after family needs. The Court was informed by the counsel for Sharma that his plea seeking parole is pending with the authorities for nearly nine months whereas they are required to decide it within four weeks.

Tags : DELHI HIGH COURT   JESSICA LAL MURDER CASE  

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