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Raj HC Consider Parole of Dacoity-Murder Convict as Per Rules Applicable at Time of Conviction - (06 Apr 2023)

CRIMINAL

Rajasthan High Court has asked State to consider parole application of a Dacoity-Murder convict under the Rajasthan Prisoners Release on Parole Rules, 1958 (Old Rules) on ground that prisoner was convicted prior to implementation of Rajasthan Prisoners Release on Parole Rules, 2021.

Tags : RAJASTHAN HIGH COURT   PAROLE   OLD RULE  

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