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Gujarat High Court Directs Covid Testing of Prisoners Whose Bail Pleas are Allowed - (27 Apr 2021)

CRIMINAL

Gujarat High Court has directed that prisoners, whose bail pleas are allowed, should be made to undergo the Covid-19 Test, stating that it is only in the event that applicant is tested negative, benefit of this order shall be given to him and he shall be released on temporary bail

Tags : GUJARAT HIGH COURT   COVID TESTING OF PRISONERS  

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