prisoner rights, custodial law, constitutional safeguards, jail administration, personal liberty
0  26 Mar, 2021
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Mla From Mau District, Up Vs. Jail Superintendent (Ropar) & Ors.

  Supreme Court Of India Writ Petition Criminal /409/2020
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Case Background

It is alleged that though the State hasmade every effort to produce the accused / 3rdRespondent before various Courts in the State ofUttar Pradesh, where his appearance is required,it could ...

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