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Delhi HC Clarifies That Distinction Can’t be Made Between Prisoners on Parole by Jail or Court - (16 Oct 2020)

CRIMINAL

Delhi High Court has clarified that no distinction can be created between prisoners who were released on parole by the jail authorities and those who were granted parole by the Court, for availing the benefits of the extension order passed by the Full Bench of the Court.

Tags : DELHI HIGH COURT   DISTINCTION BETWEEN PRISONERS ON PAROLE  

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