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Gauhati HC Seeks Details of Female Foreigners Staying in Jails with Children Below 6 Years - (17 May 2021)

CRIMINAL

Gauhati High Court has directed the State Government to give details of the mothers, declared as foreigners, who are presently in jails with their children below 6 years and the period for which they have been put in jails within 48 hours. The Court has also asked the State Government to give details of all such persons who are eligible to be released from jails in view of the COVID-19 pandemic as per the guidelines laid down by High Court as well as the Supreme Court.

Tags : GAUHATI HIGH COURT   FEMALE FOREIGNERS STAYING IN JAILS  

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