P&H HC | “Sureties are petty farmers, having meager land holdings”; HC reduces penalty of Rs 2 lakh to Rs 5000
Punjab and Haryana High Court: Arvind Singh Sangwan, J., reduced the penalty of Rs 2 lakh to Rs 5000 considering old age
life convict
Conjugal Visit– Parole granted to life convict |Man is a social animal, he needs a family as well as a society to live in|
Madras High Court: A Division Bench comprising of C.T. Selvam and S. Ramathilagam, JJ. ordered parole of two weeks to a life-convict in
Beant Singh Murder Case | No convict can claim to be placed in a jail of his choice: Delhi High Court
Delhi High Court: A Division Bench comprising of Vipin Sanghi and I.S. Mehta, JJ., dismissed a writ of habeas corpus wherein the