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Kerala HC Orders Time-Bound Disposal of Prisoners' Remission Pleas, Mandates NALSA SOP Compliance - (01 Jul 2026)

CRIMINAL

Kerala High Court directed the State to ensure time-bound disposal of prisoners' remission and premature release pleas, expressing concern over pending cases of eligible convicts, while hearing writ petitions and a suo motu case on implementing Supreme Court directions.

Tags : TIME-BOUND; PRISONERS; REMISSION  

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