Gauhati HC: Courts Must Consider Releasing Accused on Probation Under 1958 Act - (09 Jan 2025)
CRIMINAL
Gauhati High Court has opined that a court may not grant benefit to the accused under Probation of Offenders Act, 1958 considering the facts of a case, however, consideration must be given for release on probation as it is right of the accused and duty of the courts.
Tags : GAUHATI HIGH COURT PROBATION OF OFFENDERS CONSIDERATION
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