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Bombay High Court Directs Police to Prosecute Violators of COVID Protocol - (10 May 2021)

CIVIL

Bombay High Court has taken exception to citizens behaving irresponsibly by refusing to wears masks when they venture out or wear helmets while riding motorcycles. The Court has directed the police to prosecute violators irrespective of their position. The Court has noted that people blame the administration for the rise in Covid cases, but it is "shameful" that they have to be penalised for their own benefit.

Tags : BOMBAY HIGH COURT   VIOLATORS OF COVID PROTOCOL  

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