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JKL HC: Only Court has Power to Transfer Undertrial Prisoner from One Jail to Another - (01 May 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that power to remand or transfer of an undertrial prisoner from one jail to another is to be exercised by Court by passing a judicial order, and that change in place of detention would be permissible only with permission of the Court.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   UNDERTRIAL PRISONER   TRANSFER   JAIL  

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