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Delhi HC Modifies Penalty for Rash Driving for Being Excessive - (16 Mar 2020)

MOTOR VEHICLES

Delhi High Court has noted that a lifelong ban and cancellation of driving licence for all classes or description of vehicles imposed on a man for rash driving that led to the death of a minor is excessive punishment and has modified the same to be cancelled for the class of medium and heavy goods and passenger vehicles.

Tags : DELHI HIGH COURT   RASH DRVING  

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