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Cal. HC: Mere Paranoia of Authorities Not Sufficient for Issuance of LOCs - (06 Sep 2023)

CRIMINAL

Calcutta High Court has observed that mere paranoia of the authorities whenever a person against whom allegations are leveled, seeks to leave the country, cannot be sufficient for issuance of lookout circular (LOC) and curtailing the person’s personal liberty to travel abroad.

Tags : CALCUTTA HIGH COURT   LOOKOUT CIRCULAR   AUTHORITIES   TRAVEL   ABROAD  

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