Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Bombay HC: All Persons Wearing Masks Incorrectly Shall be Booked Under Relevant Offences - (27 Apr 2021)

CIVIL

Bombay High Court has come down heavily on lockdown violators, including people not wearing masks properly, and has asked the police in 11 Marathwada districts, in Maharashtra, to take strict action against such violators, stating that all persons wearing a mask below the chin or exposing their nose shall be booked for under relevant offences as such people turn out to be super spreaders.

Tags : BOMBAY HIGH COURT   ALL PERSONS WEARING MASKS INCORRECTLY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved