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LCI 268th Report on Bail Provisions: Reduce Incarceration Period for Unconvicted Undertrials - (25 May 2017)

Law Commission of India in its 268th report related to bail system, made significant suggestions to change bail provisions keeping in mind that poor people do not get bail, and even when bail is granted, it is difficult for them to get sureties.

Tags : LAW COMMISSION OF INDIA   BAIL PROVISIONS   268TH REPORT  

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