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Delhi High Court Seeks Probe Agency Reply on DK Shivakumar's Bail Plea - (30 Sep 2019)

CRIMINAL

Delhi High Court has sought the Enforcement Directorate's reply on the bail plea of Karnataka Congress leader D K Shivakumar in a money-laundering case. Shivakumar, arrested in a case under the Prevention of Money Laundering Act, 2002 by the Enforcement Directorate , approached the High Court challenging the lower court's order denying him bail.

Tags : DELHI HIGH COURT   SHIVAKUMAR  

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