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SC Revives Criminal Proceedings against Bank Official Over Misappropriation of Pledged Gold - (10 Jun 2025)

CRIMINAL

Supreme Court while setting aside Patna High Court’s order quashing an FIR, has revived criminal proceedings against Bank of India’s official over alleged misappropriation of pledged gold.

Tags : SUPREME COURT   PATNA HIGH COURT   PLEDGED GOLD  

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