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Grand Venice Fraud Case: Supreme Court Cancels Bail of Satinder Singh Bhasin - (03 Apr 2026)

CRIMINAL

Supreme Court cancelled businessman Satinder Singh Bhasin’s bail in the Grand Venice fraud case in Greater Noida, ordering him to surrender within a week, noting he failed to comply with the bail condition to settle the dispute with aggrieved investors.

Tags : SATINDER SINGH BHASIN   GRAND VENICE FRAUD CASE   BAIL  

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