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Allahabad HC: No Rule to Deny Bail in Case of Grave Economic Offence - (02 Sep 2022)

CRIMINAL

Allahabad High Court while granting bail to Kanpur based businessman in case for allegedly stashing cash amounting to Rs. 196.57 Crores, has held that even if allegation is one of grave economic offence, it is not a rule that bail should be denied in every case.

Tags : ALLAHABAD HIGH COURT   ECONOMIC OFFENCE   BAIL  

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