SC: Rigours of Section 45 of PMLA Can Be Relaxed in Peculiar Facts and Circumstances - (31 Jul 2024)
CRIMINAL
SC while granting bail to an accused under PMLA, has held that taking into consideration the period spent by accused in custody and that there is no likelihood of conclusion of trial within a short span, it seems that rigours of Section 45 of PMLA can be relaxed in peculiar facts and circumstances.
Tags : SUPREME COURT S. 45 OF PMLA CONCLUSION OF TRIAL
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