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Bombay HC: POCSO Convict Not Entitled to Emergency Covid-19 Parole - (09 Nov 2020)

CRIMINAL

Bombay High Court has held that a prisoner convicted under the Protection of Children From Sexual Offences Act, 2012 is not entitled to benefit of emergency (Covid-19) parole as per government notification as the judgment of the High Court in Sardar s/o. Shawali Khan vs. The State of Maharashtra & Anr will be applicable in such a scenario.

Tags : BOMBAY HIGH COURT   EMERGENCY COVID-19 PAROLE  

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