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Delhi HC Directs DG (Prisons) to Conduct Inquiry and Submit Report on Release of Prisoners - (22 Jul 2020)

CRIMINAL

Delhi High Court has directed the Director General (Prisons) to conduct an inquiry as to on how many occasions were the prisoner not released within 24 hours of being granted bail by a competent court, for reasons not attributable to that prisoner.

Tags : DELHI HIGH COURT   RELEASE OF PRISONERS  

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