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Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long - (21 Nov 2024)

CRIMINAL

Delhi HC has observed that when there is no possibility of trial being concluded in a reasonable time and accused is incarcerated for a long time, depending on the nature of allegations, the conditions under Section 45 of the PMLA would have to give way to the constitutional mandate of Article 21.

Tags : DELHI HIGH COURT   ARTICLE 21   PMLA  

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