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P&H HC Directs Jail Authorities to Decide Parole Applications within Four Months - (11 Jul 2025)

CRIMINAL

Punjab and Haryana High Court while underscoring the plight of convicts, has directed jail authorities to decide all parole applications within a strict timeframe of four months. In case of failure of the same, convicts may initiate contempt proceedings against officials.

Tags : P&H HIGH COURT   PAROLE APPLICATIONS   CONTEMPT PROCEEDINGS  

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