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SC to Ex-MLA in Money Laundering Case: Duped Homebuyer Must be Safeguarded First, then Consider Bail - (28 Apr 2026)

CRIMINAL

In a money laundering case linked to a housing project, the Supreme Court asked former MLA Dharam Singh Chhoker to show cause why his bail plea should be considered without first ensuring protection of homebuyers allegedly duped in the project, stressing their interests must be secured.

Tags : MONEY LAUNDERING; HOMEBUYER; BAIL  

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