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SC: Prison Must Not Dilute Rights of Disabled Inmates; Oversight Given to High-Powered Panel - (22 Apr 2026)

CONSTITUTION

Supreme Court referred issues concerning prisoners with disabilities to the High Powered Committee in the Suhas Chakma case, emphasizing the need for an effective, structured, and uniform mechanism to address concerns such as assistive devices and support systems for disabled inmates.

Tags : PRISONERS; DISABLED; RIGHTS  

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