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AP HC Directs All Convicts and Under Trial Prisoners to be Released on Interim Bail - (31 May 2021)

CRIMINAL

Andhra Pradesh High Court has directed that all convicts and under trial prisoners to be released on interim bail of 90 days who were readmitted to prisons after their release on interim bails last year, unless disqualified. The Court has also directed the release of other convicts and under trial prisoners who are in custody for offences punishable with imprisonment of 7 years or less and are duly qualified for the release.

Tags : ANDHRA PRADESH HIGH COURT   RELEASE OF CONVICTS AND UNDER TRIAL PRISONERS ON INTERIM BAIL  

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