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Delhi HC: Impermissible to Use Section 45 of PMLA as a Tool Which Lead to Unreasonable Long Detention - (28 Oct 2024)

CRIMINAL

The Delhi High Court has held that where it is evident that the trial in the money laundering case is not likely to conclude in a reasonable time and where the delay is not attributable to accused, keeping an accused in custody by using Sec. 45 of PMLA as a tool for incarceration is not permissible.

Tags : DELHI HIGH COURT   SECTION 45   PMLA  

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