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Bombay High Court Dismisses 2 Pleas to Quash CBI FIR Against Anil Deshmukh - (23 Jul 2021)

CRIMINAL

Bombay High Court has rejected two petitions to quash completely or partly a first investigation report registered by the Central Bureau of Investigation against former State Home Minister Anil Deshmukh and unknown others for criminal conspiracy and offence of undue gains as a public servant under the Prevention of Corruption Act, 1988.

Tags : BOMBAY HIGH COURT   ANIL DESHMUKH  

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