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Madras HC: Convicted Prisoner Has No Fundamental or Statutory Right to be Released Prematurely - (12 May 2022)

CRIMINAL

Madras High Court while considering a petition filed by the mother of a life convict Hariharan challenging the Government order rejecting his premature release has reiterated that a convicted prisoner has no fundamental or statutory right to be released prematurely.

Tags : MADRAS HIGH COURT   LIFE CONVICT   STATUTORY RIGHT  

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