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Bombay High Court Relief for Two for Withdrawing Rs 1.2L via Cheques During Demonetisation - (13 May 2019)

CRIMINAL

Bombay High Court has struck down the FIR against two Nashik firm executives booked for withdrawing Rs 1.2 lakh from a bank through cheques two days after demonetization thereby ruling that continuing the criminal case would be an abuse of the process of law.

Tags : BOMBAY HIGH COURT   DEMONETISATION  

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