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Karnataka HC Directs Government to Disallow Bengaluru Karaga Festival - (09 Apr 2020)

CRIMINAL

Karnataka High Court has ordered the State to disallow the holding of the Bengaluru Karaga Festival in the city in the wake of the COVID-19 lockdown, stating that the entire object of imposing the lock-down and issuing orders under Section 144 of the Code of Criminal Procedure, 1973 is to avoid mass congregations.

Tags : KARNATAKA HIGH COURT   BENGALURU KARAGA FESTIVAL  

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