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Bom HC: SEBI Settlement Doesn’t Protect Accused from Criminal Liability in Serious Economic Offences - (17 Nov 2025)

CRIMINAL

Bombay High Court held that settling SEBI adjudication proceedings does not absolve an accused from criminal liability in serious economic offences. Payment under SEBI’s consent mechanism cannot be a ground to quash CBI-initiated criminal proceedings for alleged IPO manipulation.

Tags : SETTLEMENT   CRIMINAL LIABILITY   ECONOMIC OFFENCES  

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