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P&H HC: Can Grant Bail to Accused if Trial Not Likely to Conclude Soon - (07 Nov 2024)

CRIMINAL

Punjab & Haryana High Court has stated that if the trial is not likely to conclude soon, an accused under the Prevention of Money Laundering Act, 2002 (PMLA) can be granted bail.

Tags : P&H HIGH COURT   PMLA   BAIL  

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