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Delhi High Court Declines Bail to Person Fraudulently Inducing Persons to Invest Money - (31 Mar 2021)

CRIMINAL

Delhi High Court has refused to grant bail to a person fraudulently inducing persons to invest money. The Applicant sought the grant of regular bail alleged commission of offences punishable under Sections 36(c), 128, 129, 134, 188(5), 447, 448 of the Companies Act, 2013 and Section 211, 217, 628 of the Companies Act, 1956.

Tags : DELHI HIGH COURT   BAIL  

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