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Madras HC Denies Bail to NRI Company Director Accused of Money Laundering - (30 Mar 2022)

CRIMINAL

Madras High Court has refused to grant bail to Ahmed A.R Buhari, director and promoter of M/s Coastal Energen Private Limited (CEPL) who was accused under Section 3 of the Prevention of Money Laundering Act, 2002.

Tags : MADRAS HIGH COURT   SECTION 3 OF THE PREVENTION OF MONEY LAUNDERING ACT   2002   OF M/S COASTAL ENERGEN PRIVATE LIMITED  

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