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SC Dismisses Plea Filed for Challenging Bail Granted to Former ADGP in a Case Corruption Case - (31 May 2022)

CRIMINAL

Supreme Court has dismissed Chhattisgarh Government's plea challenging bail granted to suspended ADGP in a case filed under Prevention of Corruption Act. The Court while stating actions of the State as ‘Unwarranted’ held that high ranking officials are equally entitled to bail.

Tags : SUPREME COURT   BAIL   CORRUPTION  

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