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Bombay High Court Denies Pre-Arrest Bail to Magistrate Accused of Corruption - (08 Mar 2021)

CRIMINAL

Bombay High Court has refused anticipatory bail to a Judicial Magistrate First Class (JMFC) from Maval Court, in Maharashtra, accused under the Prevention of Corruption Act,1988 for allegedly demanding a bribe and accepting it through an associate, to pass a favourable order.

Tags : BOMBAY HIGH COURT   PRE-ARREST BAIL TO MAGISTRATE ACCUSED OF CORRUPTION  

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