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SC: Policy for Premature Release of Life Convict Must Be Implemented in Objective/Transparent Manner - (12 Sep 2022)

CRIMINAL

Supreme Court has held that State must implement its policy for premature release of life convicts in an objective and transparent manner; the Court also noted that several convicts languish in jail despite serving long sentences due to inability to access legal resources to apply for remission.

Tags : SUPREME COURT   REMISSION   LIFE CONVICTS  

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