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P&H HC: Parole Cannot be Denied on Apprehension of Absconding - (07 Sep 2020)

CRIMINAL

Punjab and Haryana High Court has reiterated that parole is "reformative process" and the same cannot be denied to a convict merely on apprehensions that he shall abscond or commit further offences.

Tags : PUNJAB AND HARYANA HIGH COURT   PAROLE  

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