SC: Special Efforts Should be Made to Identify Women Prisoners Eligible for Release u/s 479 of BNSS - (22 Nov 2024)
CRIMINAL
SC has stated that although the provisions of Section 479 of the BNSS are gender neutral, it is also necessary for this Court to say that special efforts should be made to identify women prisoners who are entitled to release under the beneficial provision.
Tags : SUPREME COURT WOMEN PRISONERS S. 479 BNSS
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