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P&H HC: Jail Before Conviction is Punishment as Conviction Rate Low in Our Country - (30 Nov 2022)

CRIMINAL

Punjab and Haryana High Court while quashing a lower court's order canceling the bail of a murder accused, has held that imprisonment of the accused before his/her conviction becomes a sort of punishment in view of abysmally low rate of conviction in our country.

Tags : PUNJAB AND HARYANA HIGH COURT   CONVICTION   BAIL  

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