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Del. HC: Plea for Premature Release of Convicts Must Not be Dealt With Mechanically - (06 Nov 2023)

CRIMINAL

Delhi High Court has held that societal interest must be balanced with rights of convict and resorting to mechanical and clerical approach in dealing with application of premature release where convicts have undergone long periods of incarceration which will result in defeating the said purpose.

Tags : DELHI HIGH COURT   PREMATURE RELEASE   CONVICTS  

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