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Reformative JusticeClear topic ×

3 articles

Supreme Court Clarifies Remission Law: Heinous Crimes Alone Not Enough to Deny Release

Court News

Supreme Court Clarifies Remission Law: Heinous Crimes Alone Not Enough to Deny Release

17 May 2026Read article ↗

Supreme Court Orders Inquiry into Juvenility Claim Raised 46 Years After 1983 Murder Conviction

Court News

Supreme Court Orders Inquiry into Juvenility Claim Raised 46 Years After 1983 Murder Conviction

23 Feb 2026Read article ↗

Kerala High Court Grants Bail to Teenager in Nude Photo Case, Citing Age and Investigation Progress

Court News

Kerala High Court Grants Bail to Teenager in Nude Photo Case, Citing Age and Investigation Progress

6 Jan 2026Read article ↗