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SC: Need to Fine Tune Modalities for Timely Premature Release of Prisoners in UP - (05 May 2023)

CRIMINAL

Supreme Court in a matter concerning remission of convicts in Uttar Pradesh has directed meeting between NALSA, Counsels, DGP and Principal Secretary to fine tune the modalities to be prescribed for ensuring the timely consideration for cases of premature release.

Tags : SUPREME COURT   PREMATURE RELEASE   MODALITIES  

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