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Supreme Court: Remission Policy Issued under Article 161 Prevails over the CrPC Policy - (02 Jul 2026)

CRIMINAL

Supreme Court held that a State remission policy issued under Article 161 of the Constitution prevails over a later statutory policy under the CrPC. It ruled Haryana's 2002 policy remained operative and declared its 2021 ruling in State of Haryana v. Raj Kumar per incuriam.

Tags : REMISSION POLICY; POLICY; PREVAILS  

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