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Allahabad HC: Allowing Jail Premises to be Used for Committing Crime is Serious Threat - (11 Nov 2020)

CRIMINAL

Allahabad HC has observed that if the premises of a district jail facility are itself so porous and its administration so lax, as may allow such jail premises to be used to commit further crime both outside and inside the jail, the members of the society would be under a serious threat and the entire social and civil structure and the order would be at risk of erosion.

Tags : ALLAHABAD HIGH COURT   CRIME IN JAIL PREMISES  

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