High Court dismisses PIL seeking declaration of PM CARES fund

On Thursday, the Nagpur bench of Bombay HC dismissed a PIL seeking a declaration of funds received by the PM's Citizens Assistance & Relief in Emergency Situation (PM CARES).

The PM CARES Fund was created in March 2020, following the COVID-19 pandemic in India. The fund is aimed at strengthening the fight against COVID-19, provide quality treatment & encourage research to combat coronavirus.

The bench dismissed the PIL, saying that all reliefs sought in the plea are refused.

India's coronavirus tally crossed 33-lakh mark on Thursday, according to the Union Ministry of Health & Family Welfare (MOHFW).
With 1,023 new deaths, the cumulative toll has reached 60,472 deaths.

The COVID-19 case tally in the country climbed to 33,10,235 including 7,25,991 active cases, 25,23,772 cured/discharged/migrated.

With 1,73,195 cases, Maharashtra has the highest number of active cases & 23,089 patients succumbed to the disease in the state.

According to the Indian Council of Medical Research (ICMR), 9,24,998 samples were tested on Wednesday & over 3.85 crore samples have been tested so far. 

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