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SC: Patna HC Exceeded Bail Jurisdiction by Directing Sahara Chief to Return Investments - (14 Jul 2022)

CRIMINAL

Supreme Court has held that High Court in an anticipatory bail application had exceeded its jurisdiction and passed orders, inter alia, directing the Sahara Group to come up with a plan for return of the investment of the investors before the next date of hearing.

Tags : SUPREME COURT   ANTICIPATORY BAIL   SAHARA GROUP  

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