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MP HC Dismisses Application in Dacoity Case Seeking Custody of Recovered Stolen Cash - (14 Mar 2022)

CRIMINAL

Madhya Pradesh High Court has dismissed an application moved by a Complainant in a dacoity case, seeking custody of the recovered stolen cash to the tune of Rs. 45 Lakhs.

Tags : MADHYA PRADESH HIGH COURT   APPLICATION IN DACOITY CASE  

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