INDIAN COURTS
Criminal Procedure and EvidenceHuman Rights Law

Under-trial prisoners have no absolute right to home food absent recorded medical necessity and exhaustion of statutory remedies.

BYEditorial and Research Team

INDIAN COURTS1 MIN READSOURCE JUDGMENT
Under-trial prisoners have no absolute right to home food absent recorded medical necessity and exhaustion of statutory remedies.. INDIAN COURTS. LawLens
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01

Acts & Sections Cited

16 provisions across 5 statutes referred to in this judgment. Each provision opens on LawLens.

Indian Penal Code, 18601

Section 302

Code of Criminal Procedure, 19733

Section 482Section 167Section 311

Bharatiya Nagarik Suraksha Sanhita, 20231

Section 528

Prisons Act, 18943

Section 31Section 32Section 33

KARNATAKA PRISONS ACT, 19638

Section 30Section 31Section 32Section 26Section 12Section 36Section 38Section 37
INDIAN COURTS

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Under-trial prisoners have no absolute right to home food absent recorded medical necessity and exhaustion of statutory remedies.

INDIAN COURTS

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