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Delhi High Court Rejects Challenge to CBI Appeal Against 2G Verdict - (23 Nov 2020)

CRIMINAL

Delhi High Court has dismissed pleas challenging the legality of the Central Bureau on Investigation (CBI) appeal against the trial court's 2G verdict on the ground of lack of requisite sanction/approval from the Central government. The Court has held that the challenge is not maintainable as it is beyond the scope of Section 378(2) of the Code of Criminal Procedure, 1973.

Tags : DELHI HIGH COURT   CBI APPEAL AGAINST 2G VERDICT  

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