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Chhattisgarh High Court Seeks Data of Prisoners Not Released Despite Supreme Court's Direction - (21 Jul 2021)

CRIMINAL

Chhattisgarh High Court has directed the State Government and State Legal Service Authority (SLSA) to provide data of all such prisoners who were not released on interim bail/ parole pursuant to a recent order of the Supreme Court for decongestion of prisons. The Court has further directed that a Chart shall also be filed, mentioning the reasons due to which such prisoners were not released.

Tags : CHHATTISGARH HIGH COURT   DATA OF PRISONERS  

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