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Allahabad HC: Non-Reporting of Seizure of Bank Account to Magistrate Doesn't Make Seizure Illegal - (06 Jun 2022)

CRIMINAL

Allahabad High Court has observed that non-reporting of the seizure of a bank account, seized by police under Section 102 Code of Criminal Procedure, 1973 to the magistrate, doesn't render such seizure ipso fact illegal.

Tags : ALLAHABAD HIGH COURT   BANK ACCOUNT   ILLEGAL  

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