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Madras HC: Individuals Facing Criminal Trial Must Get Court Permission Even to Renew Passports - (11 Feb 2026)

CIVIL

Madras High Court Full Bench held that passport renewal or reissue must be treated like a fresh issue, requiring prior court permission if a criminal case is pending, ensuring that individuals facing trial cannot bypass judicial oversight when seeking travel documents.

Tags : CRIMINAL TRIAL   RENEW PASSPORTS   PERMISSION  

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