SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Bombay HC Refuses to Quash Decision Classifying Categories of Prisoners for Temporary Release - (07 Aug 2020)

CRIMINAL

Bombay High Court has refused to quash the decision of the High Power Committee constituted by the State for decongestion of prisons due to the threat of COVID-19, to classify categories of prisoners who will be released on emergency parole.

Tags : BOMBAY HIGH COURT   TEMPORARY RELEASE OF PRISONERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved