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P&H HC: Not Counting Covid-19 Parole Period Towards Sentence Would Violate Article 21 - (18 Oct 2023)

CRIMINAL

Punjab and Haryana High Court has observed that exclusion of special involuntary covid-19 parole in the actual sentence puts prisoners at a disadvantage leading to them serving a sentence longer than the original and would violate Article 21 of the Indian Constitution.

Tags : PUNJAB AND HARYANA HIGH COURT   PAROLE   SENTENCE  

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