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Gau. HC Issues Guidelines Regarding Release of Seized Money in Cyber Frauds or Crimes - (08 Oct 2024)

CRIMINAL

Gau. HC has issued guidelines directing Trial Courts not to insist on registration of FIRs in matters already registered on NCRP on cyber frauds / crimes and dispose of such matters for releasing frozen / blocked money to victims on the basis of police report regarding authenticity of money seized.

Tags : GAUHATI HIGH COURT   TRIAL COURTS   CYBER FRAUDS  

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