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SC Refuses to Delete Remarks Against Senthil Balaji - (12 Aug 2025)

CRIMINAL

The Supreme Court has declined to expunge remarks in past judgments against ex-TN minister, Senthil Balaji in the cash-for-jobs scam but clarified they will not influence the trial, calling it a basic principle of criminal jurisprudence.

Tags : SUPREME COURT   SENTHIL BALAJI   CASH-FOR-JOBS SCAM   EXPUNCTION   FAIR TRIAL   SURYA KANT   JOYMALYA BAGCHI  

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