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HP HC: Extension of Parole Can't be Sought from High Court U/S 482 CrPC - (24 Jun 2022)

CRIMINAL

Himachal Pradesh High Court has held that a convict cannot be granted extension of parole while exercising jurisdiction under Section 482 of Code of Criminal Procedure, 1973 (CrPC).

Tags : HIMACHAL PRADESH HIGH COURT   PAROLE   CODE OF CRIMINAL PROCEDURE  

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