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Delhi HC: Charges Can be Framed Only on Material, Not on Speculation - (09 Aug 2022)

CRIMINAL

Delhi High Court while quashing a trial court order that had framed charges against a chartered accountant in a disproportionate assets case, has held that charges can be framed only on the material before the court and not on speculation.

Tags : DELHI HIGH COURT   CHARGES   DISPROPORTIONATE ASSETS CASE  

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