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SC: Criminal Law Not for Money Recovery - (20 Jan 2023)

CRIMINAL

Supreme Court while observing that recovery of money is essentially within the realm of civil proceedings, has held that there is no justification in adopting a course that for the purpose of being given the concession of pre-arrest bail, the person apprehending arrest ought to make payment.

Tags : SUPREME COURT   MONEY RECOVERY   PRE-ARREST BAIL  

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