Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

MP HC: Need to Decongest Prisons Housing Double the Number of Their Capacity - (12 May 2021)

CRIMINAL

Madhya Pradesh High Court has observed that in view of the fact that all the Jails in Madhya Pradesh are presently housing prisoners almost double the number of their capacity, the need of the hour is to immediately decongest them in a suo moto Writ Petition initiated in view of the unprecedented situation faced by the country & Madhya Pradesh following the second wave of COVID-19.

Tags : MADHYA PRADESH HIGH COURT   DECONGESTION OF PRISONERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved