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Raj HC: Convicted Minor Gang Rapist Not Fully Barred From Open-Air Camps; Rules Allow Exceptions - (18 Mar 2026)

CRIMINAL

Rajasthan High Court held that a person convicted of minor gang rape, though generally ineligible for an open-air camp, may be considered for relief in exceptional circumstances, noting that Rule 3(d) of the Rajasthan Prisoners Open Air Camp Rules, 1972 provides only ordinary ineligibility.

Tags : MINOR   OPEN-AIR CAMPS   GANG RAPE  

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