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Bombay HC Directs High Power Committee to Discuss Discriminatory Release of Prisoners - (27 Apr 2020)

CRIMINAL

Bombay High Court has directed the high power committee constituted by the State Government to decide whether the distinction made between prisoners/undertrials accused under the Indian Penal Code, 1860 and those under special enactments, for release on parole due to the pandemic of Covid-19, is discriminatory.

Tags : BOMBAY HIGH COURT   DISCRIMINATORY RELEASE OF PRISONERS  

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