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AHC: Pendency of Criminal Case Against Passport Holder will not Result in Confiscation of Passport - (04 Sep 2019)

CRIMINAL

Allahabad High Court (AHC) has ruled that mere pendency of a criminal case is not a valid reason for confiscation of a person’s passport. Further the Court also noted that the criminal case concerned was of a petty nature under Sections 177 and 188 of Indian Penal Code, 1860.

Tags : AHC   PASSPORT  

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