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Delhi HC Issues Directions to Ensure Custody of Undertrial Prisoner Not Extended Mechanically - (20 Oct 2021)

CRIMINAL

Delhi High Court has issued slew of directions to ensure that the custody of an undertrial is not extended mechanically in view of sec. 167(2) of the Code of Criminal Procedure, 1973 and also to ensure that the rights of undertrial prisoners to seek default bail are not defeated despite legislative mandate and the principles of law.

Tags : DELHI HIGH COURT   CUSTODY OF UNDERTRIAL PRISONER  

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