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SC: Accused Not Entitled to Bail in PMLA Case Merely Because Chargesheet Filed for Predicate Offence - (15 May 2023)

CRIMINAL

Supreme Court while setting aside bail granted to accused in PMLA Case, has held that merely because, for predicated offences chargesheet might have been filed it cannot be a ground to release accused on bail in connection with the scheduled offences under PML Act 2000.

Tags : SUPREME COURT   MONEY LAUNDERING CASE   PMLA   PREDICATE OFFENCE  

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