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LTC Scam: Delhi High Court Quashes FIR, Proceedings Against Former RS MP Mahmood A Madani - (13 Dec 2019)

CRIMINAL

Delhi High Court has quashed the First Investigation Report and consequent proceedings against former Rajya Sabha MP Mahmood A Madani in connection with the LTC scam in which names of some former lawmakers had cropped up. It however asked him to pay a cost of Rs 5 lakh for the "inadvertent" mistake and asked him to return the excess claim.

Tags : DELHI HIGH COURT   LTC SCAM  

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