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Gujarat HC Reduces Deduction of Pension From 100% to 25% of SI Accused of Aiding Escape of Prisoner - (22 Jun 2022)

CRIMINAL

Gujarat High Court has while taking into consideration the principles of proportionality, reduced punishment of deduction of pension from 100% to 25% imposed on a sub-inspector (SI) accused of aiding an under-trial to escape police custody.

Tags : GUJARAT HIGH COURT   PROPORTIONALITY   PENSION  

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