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Cal. HC to Sentence Review Board: Reconsider Remission Plea of Man Who Has Spent 23 Yrs in Jail - (31 Jul 2023)

CRIMINAL

Calcutta High Court has directed West Bengal State Sentence Review Board to reconsider petition for remission of a man who has spent 23 years in jail, upon noting that Board which had previously considered the plea failed to consider the NHRC’s Guidelines on early release of prisoners.

Tags : CALCUTTA HIGH COURT   SENTENCE REVIEW BOARD   REMISSION   NHRC GUIDELINES  

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