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Madras HC Grants Relief to Man Who Failed to Obtain Passport Due to FIR Against Him - (14 May 2021)

CRIMINAL

Madras High Court has granted relief to a man who failed to obtain a passport due to a First Information Report, which was registered against him for allegedly not wearing a face mask, when he was driving his two-wheeler during the Pandemic condition. The Court has directed passport authorities to process the application submitted by him, if he satisfies all the other requirements.

Tags : MADRAS HIGH COURT   FAILURE TO OBTAIN PASSPORT  

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