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SC: Courts Can’t Grant Bail in Money Laundering Cases without Considering Conditions - (14 Feb 2025)

CRIMINAL

Supreme Court while setting aside bail of an accused under the Prevention of Money Laundering Act, 2002, has observed that money laundering cases are serious in nature and Courts cannot grant bail without considering the conditions given under Section 45 of the Act.

Tags : SUPREME COURT   MONEY LAUNDERING   SECTION 45  

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