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Gujarat High Court Refuses Bail to Lawyer Accused of Cheating & Criminal Breach of Trust - (24 May 2022)

CRIMINAL

Gujarat High Court has refused bail to the Applicant who had allegedly eloped for 3 years with money during the execution of a sale deed, while opining that it is a matter of shame for a lawyer to be involved in serious offences of cheating, criminal Intimidation and Criminal breach of trust.

Tags : GUJARAT HIGH COURT   BAIL   CHEATING   CRIMINAL BREACH OF TRUST  

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