Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

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  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved