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Delhi HC: CBI Cannot Use Section 91 of CrPC to Seek Demand Draft Suspected to be Proceeds of Crime - (17 Jul 2025)

CRIMINAL

Del. HC has held that there are established means in place to secure suspected proceeds of crime, but direction to prepare a draft of the amount suspected to be proceeds of crime, would not come within the definition of document or other thing, production of which can be sought u/s 91 Cr.P.C.

Tags : DELHI HIGH COURT   SECTION 91   DEMAND DRAFT  

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