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Tripura High Court Pulls Up State Over Failure to Implement Supreme Court's Open Prison Directions - (31 Aug 2026)

CRIMINAL

Tripura High Court pulled up the State for failing to assess prison infrastructure and prepare an action plan for Open Correctional Infrastructure, as directed by the Supreme Court in Suhas Chakma v. Union of India, despite the May 26, 2026 deadline.

Tags : OPEN PRISON; CORRECTIONAL INFRASTRUCTURE; IMPLEMENT  

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