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Ori. HC: Re-Imprisonment of Prematurely Released Convict Can’t be Ordered Unless Release Challenged - (24 Jun 2024)

CRIMINAL

Orissa High Court has held that once the accused has been released prematurely by the appropriate Government, the Appellate Court cannot order the convict to surrender and serve the sentence that is remaining.

Tags : ORISSA HIGH COURT   RE-IMPRISONMENT   APPROPRIATE GOVERNMENT  

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