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Bombay HC on Plea Alleging Trade Unionist Illegally Quarantined Due to Animosity with Cop - (11 May 2020)

CRIMINAL

Bombay High Court has observed that prima facie it appears that the President of the Centre of Indian Trade Unions (CITU) was deliberately and malafidely sent to a quarantine facility due to his animosity with a Senior Inspector and not on suspicions that he was Covid-19 positive as contended by the police.

Tags : BOMBAY HIGH COURT   ILLEGAL QUARANTINE  

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