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P & H HC: Convict Cannot Claim Parity with Co-Convicts for Parole - (31 Aug 2020)

CRIMINAL

Punjab and Haryana High Court has ruled that for being released on parole, the convict cannot claim parity with his co-convicts in the First Information Report for the role played by each accused in the crime cannot be exactly identical.

Tags : PUNJAB AND HARYANA HIGH COURT   PAROLE  

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