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P&H HC: Parole is a Privilege Granted to Prisoners, Cannot be Clipped for Vague Reasons - (05 Jul 2021)

CRIMINAL

Punjab & Haryana High Court has observed that parole is a privilege granted by the state to the prisoners, and the same cannot be clipped for vague reasons in a plea filed by one Mohammad Sabir, a convict in murder and attempt to murder case seeking parole on the ground to meet his old age mother.

Tags : PUNJAB AND HARYANA HIGH COURT   PAROLE  

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