Case BriefsSupreme Court

“A convict or an undertrial prisoner, who disobeys the law of the land, cannot oppose his transfer from one prison to another, be a convict or an undertrial prisoner, Courts are not to be a helpless bystander, when the rule of law is being challenged with impunity.”

Case BriefsSupreme Court

Supreme Court: The Bench of Dipak Misra and Amitava Roy, JJ directed the State of Bihar to transfer M. Shahabuddin, from Siwan