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Del. HC: Severity of Offence Can’t Disentitle Foreigner to Get Parole for Filing SLP - (28 Sep 2023)

CRIMINAL

Delhi High Court has held that right of a convicted foreigner to file a Special Leave Petition before the Supreme Court can’t be denied merely on the basis of severity of the offence or the availability of free legal aid.

Tags : DELHI HIGH COURT   PAROLE   FOREIGNER  

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