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Supreme Court: Cannot Misuse Concept of PMLA to Keep Accused in Jail - (13 Feb 2025)

CRIMINAL

Supreme Court while granting bail to an officer accused in a liquor scam, has observed that concept of Prevention of Money Laundering Act, 2002 (PMLA) cannot be to ensure that a person should remain in jail.

Tags : SUPREME COURT   LIQUOR SCAM   PMLA  

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