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Delhi Court: Special Judge An Upright Officer But Circumstances Raise Apprehension of Probable Bias - (26 Sep 2022)

CRIMINAL

Delhi Court while transferring proceedings in money laundering case against Satyendar Jain, has observed that although the special judge is an upright officer, the overall ‘circumstances’ are sufficient to raise a reasonable apprehension of probable bias in the mind of the Enforcement Directorate.

Tags : DELHI HIGH COURT   MONEY LAUNDERING   SATYENDAR JAIN  

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