ECHR derides pre-trial detention in Russia
Human Rights
The European Court of Human Rights rejected the Russian Government’s application to strike part of the case against alleged unjust pre-trial detention of the complainant.
The ECHR found deficiencies throughout the legal process involving the complainant, and on a wider scale was damning of the “preventive measures” that were often resorted to. The Government had accepted the Supreme Court’s ruling that lower courts in the country did not always follow criminal precedent set down in the matter of pre-trial detention. It rejected the Russian government’s offer to compensate €800 for the mental and physical harassment caused, in lieu of striking out part of the case being heard by the court. It however also rejected the complainant’s claims of €65,000 as non-pecuniary damages, reducing the amount to be paid by Russia to €1000.
Mr. Zherebin was remanded into police custody for having worked in concert with an unorganised group to breach public peace and order. He was sent to detention in 2009. The seriousness, or lack thereof, of the crime allegedly committed was challenged before several courts, including the ECHR.
Tags : ECHR RUSSIA PRE-TRIAL DETENTION
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