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Madras HC: Set Off of Pre-Conviction Detention Permissible to Life Convict - (08 Jul 2021)

CRIMINAL

Madras High Court has ruled that 'set off’ of pre-conviction detention under Section 428 of Code of Criminal Procedure, 1973 is permissible even for a life convict. The Court has held that period of pre-conviction detention served by a life convict during the investigation, inquiry, or trial must be allowed to be set off against the term of imprisonment imposed on him on such conviction.

Tags : MADRAS HIGH COURT   SET OFF OF PRE-CONVICTION DETENTION  

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