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Delhi HC: Prior Permission for Foreign Travel Unjustified When Accused Was Never Arrested - (28 Sep 2026)

CRIMINAL

Delhi High Court held that prior permission for every foreign trip cannot continue where an accused was never arrested, the chargesheet is filed and no non-cooperation is shown. It modified travel restrictions on Rajnish Gupta and Nisha Gupta in a CBI case.

Tags : FOREIGN TRAVEL; LOOK OUT CIRCULAR; CHARGESHEET  

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