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Karnataka HC Orders Conditional Release of Cash Seized in Connection with Corruption Case - (12 Mar 2021)

CRIMINAL

Karnataka High Court has ordered conditional release of Rs 53.46 Lakhs cash seized from a private company and an individual during raids conducted by the Central Bureau of Investigation (CBI) in connection with a corruption case registered against Congress leader D.K. Shivakumar.

Tags : KARNATAKA HIGH COURT   CORRUPTION CASE  

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