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Kar. HC: Application For Recording Statement Of Accused Can Only be Made Before Sessions Court - (21 Oct 2022)

CRIMINAL

Karnataka High Court has said that in light of the statutory framework of Prevention of Money Laundering Act, applications for recording statements of an accused/ suspect can only be made before the Sessions/Special Court designated to try cases under the said Act.

Tags : KARNATAKA HIGH COURT   PREVENTION OF MONEY LAUNDERING ACT   SPECIAL   SESSIONS  

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