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P&H HC: Person Can Raise Plea of Juvenility Even After Conviction - (18 Jan 2023)

CRIMINAL

Punjab and Haryana High Court has held that plea of juvenility can be raised by a person even after his conviction and sentence, as per which plea, the authorities shall be bound to conduct an age determination inquiry.

Tags : PUNJAB AND HARYANA HIGH COURT   JUVENILITY   CONVICTION  

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