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Kerala HC: Our Jails are Well Equipped to Face Any Casualty to Any Prisoner - (10 Apr 2025)

CRIMINAL

Kerala High Court has observed that our jails are well equipped to face any casualty to any prisoner. Therefore, simply because a person is sick, no court needs to release the accused invoking the first proviso to Section 480(1) of BNSS.

Tags : KERALA HIGH COURT   SECTION 480(1)   CASUALTY  

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