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Supreme Court: Police May Freeze Bank Accounts under S.102 CrPC in Prevention of Corruption Cases - (11 Dec 2025)

CRIMINAL

Supreme Court held that police or investigating agencies have the authority to freeze a person’s bank account under Section 102 CrPC (now Section 106 BNSS) when proceedings are initiated against them under the Prevention of Corruption Act, 1988.

Tags : PREVENTION OF CORRUPTION ACT   POLICE   BANK ACCOUNTS  

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