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Delhi HC Asks HPC to Clarify Whether Guidelines Can be Applied to Under Trial Prisoners - (01 Sep 2021)

CRIMINAL

Delhi High Court has asked its High Powered Committee to clarify as to whether the guidelines issued this year can be applied to under trial prisoners who are facing trial for offences not included in the exclusion clause, particularly sec. 364A (Kidnapping for ransom), 394 (Voluntarily causing hurt in committing robbery), 397 (Robbery, or dacoity, with attempt to cause death or grievous hurt) etc. of the Indian Penal Code, 1860.

Tags : DELHI HIGH COURT UNDER TRIAL PRISONERS

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