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Rajasthan HC Allows to Waive Condition of Two Sureties for Release of Prisoners - (13 Apr 2020)

CRIMINAL

Rajasthan High Court has waived the condition of furnishing two surety bonds by each inmate for their release on parole, considering these "peculiar circumstances" of a nation-wide lockdown, observing that otherwise the purpose of the order of parole would be frustrated.

Tags : RAJASTHAN HIGH COURT   CONDITION OF TWO SURETIES FOR RELEASE OF PRISONERS  

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