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Kerala HC: Any Hindrance to Medical Workers Qualify as Violence - (23 Jun 2022)

CRIMINAL

Kerala High Court while denying anticipatory bail to a man accused of obstructing a doctor from performing official duty, held that under the Kerala Healthcare Service Persons and Healthcare Service Institutions Act, even an obstruction or hindrance committed is a grave offence.

Tags : KERALA HIGH COURT   HEALTHCARE SERVICE PERSONS   OBSTRUCTION  

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