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SC: PMLA Accused to File Undertaking if Bail Granted on Ground of Delay in Trial - (29 Nov 2024)

CRIMINAL

Supreme Court has stated that whenever it will pass the order of granting bail in money laundering cases on the ground that trial will take time it will take an undertaking regarding adjournments and co-operation with trial from the accused.

Tags : SUPREME COURT   DELAY IN TRIAL   PMLA ACCUSED  

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