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Why Not Arresting Virbhadra Singh in Money Laundering Case: Delhi High Court Asks ED - (05 Nov 2018)

Delhi High Court has asked the Enforcement Directorate (ED) why it was not arresting former Himachal Pradesh Chief Minister Virbhadra Singh in connection with a multi-crore money laundering case, when the agency was opposing bail granted to a businessman in the matter.

Tags : DELHI HIGH COURT   VIRBHADRA SINGH  

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