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Del HC: There is No Absolute Bar on Granting Co-Convicts Parole/Furlough Together in Suitable Cases - (30 Apr 2026)

CRIMINAL

Delhi High Court held that there is no absolute bar on granting parole or furlough to co-convicts simultaneously, and such release may be allowed in appropriate cases with stricter scrutiny, while interpreting provisions stating it is ordinarily not permissible under the Delhi Prison Rules, 2018.

Tags : BAR; CONVICTS; PAROLE  

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