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Rajasthan HC: Applications for Sentence Suspension Not 'Extreme Urgent Matters' During Lockdown - (01 Apr 2020)

CRIMINAL

Rajasthan High Court has directed the Registry to not list applications for bail and sentence suspension under the category of 'extreme urgent matters' during the period of 21-day national lockdown.

Tags : RAJASTHAN HIGH COURT   APPLICATIONS FOR SENTENCE SUSPENSION  

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