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MP HC Directs SLSA to Make Surprise Visits to Prison Facilities to Audit The Prevailing Conditions - (05 Oct 2021)

CRIMINAL

Madhya Pradesh High Court has directed the Member Secretary, District Legal Services Authority accompanied by Chief Judicial Magistrate of each district to make a surprise inspection of all the Central Jails and District Jails falling in their jurisdiction, on any day within next six weeks, and privately interview as many prisoners as they may consider necessary and submit their report to this Court about their first-hand impression about the position of the prisons in the State.

Tags : MADHYA PRADESH HIGH COURT   SURPRISE VISITS TO PRISON FACILITIES  

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