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SC: Aam Aadmi Party Leader Satyendra Jain Prima Facie Guilty of Money Laundering - (19 Mar 2024)

CRIMINAL

Supreme Court while denying bail to Aam Aadmi Party leader Satyendra Jain, has observed that there is sufficient material collected by the Enforcement Directorate to show that he is prima facie guilty of the alleged offences under the Prevention of Money Laundering Act, 2002.

Tags : SUPREME COURT   AAM AADMI PARTY   MONEY LAUNDERING  

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