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SC: Beneficial Provision of Section 436A of CrPC Will Apply To Prosecution Under PMLA - (21 Oct 2024)

CRIMINAL

SC while granting bail to an accused in a money laundering case, has relied on Vijay Madanlal Choudhary and Ors. vs. Union of India (MANU/SC/0924/2022; 2022 INSC 757)which held that the beneficial provision of section 436A of the Code of Criminal Procedure, 1973 will apply to prosecution under PMLA.

Tags : SUPREME COURT   MONEY LAUNDERING   SECTION 436A  

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