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Poverty Cannot Bar Parole; Rajasthan HC Waives Surety For Indigent Life Convict, Sets Guidelines - (08 Jan 2026)

CRIMINAL

Rajasthan High Court held that requiring sureties from an indigent prisoner for parole, especially after past judicial waivers, violates Articles 14 and 21 of the Constitution and is morally indefensible, emphasizing that poverty cannot bar a convict from parole.

Tags : POVERTY   PAROLE   INDIGENT  

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