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Allahabad HC: Convicts or Persons Under Trial Have a Right to Get Adequate Medical Treatment - (31 Jan 2024)

CRIMINAL

All. HC while granting bail to an accused held that health concern of person in custody has to be taken care of by State and is to be keenly watched and evaluated by judiciary. Every person has right to get himself adequately and effectively medically treated even if he is under trial or a convict.

Tags : ALLAHABAD HIGH COURT   MEDICAL TREATMENT   PERSONS UNDER TRIAL   CONVICTS  

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