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Karnataka High Court Quashes Criminal Case for Setting Up Bitcoin ATM - (18 Feb 2021)

CYBER LAWS

Karnataka High Court has quashed and set aside the criminal case registered against founders, B V Harish and Sathvik Vishwanath of Unocoin company for setting up a Bitcoin ATM in Bengaluru who were charged by the Cybercrime police on October 23, 2018.

Tags : KARNATAKA HIGH COURT   BITCOIN ATM  

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