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Ker HC: Purposeful Attempts to Show That Convict is Not Well-Behaved & Deny Parole is Illegal - (10 Apr 2023)

CRIMINAL

Kerala High Court has observed that purposeful attempt by jail authorities made to create an impression that a convict is not a well-behaved person in turn to deny leave to him is illegal.

Tags : KERALA HIGH COURT   PAROLE   WELL BEHAVED   ILLEGAL  

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