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Rajasthan HC: Pendency of Criminal Case u/s 498-A No Ground to Deny Permission to Travel Abroad - (31 Jul 2025)

CRIMINAL

Rajasthan HC has observed that pendency of criminal case under Sections 498-A and 406 IPC cannot be a ground to deny permission to a person to travel abroad for religious purpose. Such action amounts to violation of Fundamental Right to personal liberty under Article 21 of the Constitution.

Tags : RAJASTHAN HIGH COURT   ARTICLE 21   CRIMINAL CASE  

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