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Del HC | Air India pilot granted anticipatory bail in the alleged violation of aircraft rules case

As reported by PTI, the Single Judge Bench of Mukta Gupta, J. granted anticipatory bail to an Air India Pilot. He was accused of violating the aircraft rules.

The pilot was accused of forgery and evading the breath-analyzer test.

Pilot had refused to go through the breath analyser test in 2017 before taking the flight from Delhi to Bengaluru and he refused the same when he landed due to which he was suspended for a period of 3 years by DGCA.

“The Court had earlier restrained the police from taking coercive steps against Kathpalia, who was removed as the director of operations of Air India last November after failing to clear pre-flight alcohol test, with the government citing “serious nature of the transgression and (his) failure to course-correct.”

[Judgment Awaited]


[Source: PTI]

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