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SC: When Conditions are Met, No Discretion to Deny Release of Convict on Probation - (24 Apr 2025)

CRIMINAL

Supreme Court has observed that in a case where the circumstances stated in subsection (1) of Section 4 of the Probation of Offenders Act, 1958 are attracted, the court has no discretion to omit from its consideration release of the offender on probation.

Tags : SUPREME COURT   NO DISCRETION   PROBATION  

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