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Allahabad HC Directs UP Govt to Instruct District Magistrates to Re-evaluate Cases for Remission - (08 Nov 2021)

CIVIL

Allahabad High Court has directed the Uttar Pradesh Government to instruct the District Magistrates of all the districts to re-evaluate the cases for remission after 14 years of incarceration even if appeals in such cases are pending in the High Court.

Tags : ALLAHABAD HIGH COURT   RE-EVALUATE CASES FOR REMISSION  

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