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SC: Lodging Juveniles in Adult Prisons is Deprivation of Their Personal Liberty - (13 Sep 2022)

CRIMINAL

Supreme Court while holding that lodging juveniles in adult prisons amounted to deprivation of their personal liberty, has observed that once a child is caught in the web of adult criminal justice system, it is difficult for the child to get out of it unscathed.

Tags : SUPREME COURT   JUVENILE   PERSONAL LIBERTY  

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