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SC: Can Continue FIRs against Borrowers Even if Classification of Accounts as Fraudulent was Set Asid - (28 Apr 2025)

CRIMINAL

Supreme Court has held that criminal proceedings and FIRs initiated against the account holders for the offence of fraud can be continued even if classification of bank accounts as fraudulent was set aside on technical grounds.

Tags : SUPREME COURT   CLASSIFICATION OF ACCOUNTS   FRAUDULENT  

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