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Madras HC: Criminal Case Not Bar for Issue of Passport when Accused Wants to Return to India - (01 Jun 2022)

CRIMINAL

Madras High Court has held that pendency of a criminal case that is at the FIR stage is not a bar for the issuance of a passport and permission is required when the concerned person wants to leave India and not when the person wants to come back to India.

Tags : MADRAS HIGH COURT   PASSPORT  

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