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Jharkhand High Court Rejects Lalu Prasad's Bail Plea in Fodder Scam Case - (09 Dec 2019)

CRIMINAL

Jharkhand High Court has rejected bail to incarcerated RJD Chief Lalu Prasad Yadav in a fodder scam case pertaining to fraudulent withdrawal of Rs 3.97 crore from the Dumka treasury in the 1990s. The Court dismissed the bail petition of the former Bihar Chief Minister on the ground that he has not completed half of his prison term handed by the Special CBI Court in the case.

Tags : JHARKHAND HIGH COURT   BAIL  

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