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Delhi HC: Mere Exculpatory Statement Not Ground to Believe Accused is Not Guilty of Money Laundering - (15 Sep 2022)

CRIMINAL

Delhi High Court has held that a mere exculpatory statement made to officials of Enforcement of Directorate (ED) cannot suffice to form a reasonable ground to believe that the accused is not guilty of the offence of money laundering.

Tags : DELHI HIGH COURT   MONEY LAUNDERING   ENFORCEMENT DIRECTORATE  

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