Incarcerated Archives

Delhi High Court issues directions to increase awareness about social, developmental schemes for prisoners and their dependents

“By ensuring that convicts, undertrials, and their dependents are aware of and can access benefits designed for their welfare will be crucial in rehabilitation and social reintegration.”

Case Briefs High Courts

Del HC | Incarcerated person does not have advantages that of a free man — Courts to take liberal approach while computing limitation in filing of appeals

Delhi High Court: Sanjeev Sachdeva, J. allowed a petition filed against the order of the Appellate Court whereby petitioner’s appeal, against his conviction

Case Briefs Foreign Courts

Pakistan SC directs expeditious disposal of juvenile trials; sets aside conviction of a child wrongly incarcerated for 11 years

Supreme Court of Pakistan: A 3-Judge Bench comprising of Gulzar Ahmed, Qazi Faez Isa, and Sajjad Ali Shah, JJ. while hearing a