Delhi Govt. notifies provision of “Emergency Parole” in emergent situations like threat of epidemic
No. F 18/191/2015/HG/1379-1392.—In exercise of the powers conferred by Section 71 of the Delhi Prisons Act (Delhi Act 2 of 2002), Hon’ble
Delhi Prison Rules
Del HC | Delhi Prison Rules, 2018 disentitles convicts under NDPS Act for grant of furlough
Delhi High Court: The Bench of Mukta Gupta, J. dismissed a petition for grant of furlough holding that convicts under Narcotic Drugs and