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Delhi High Court: Participation in Protests Can't Be a Ground to Deny Bail in PMLA Case - (01 Jun 2026)

CRIMINAL

Delhi High Court held that participation in protests cannot, by itself, justify denial of bail in a Prevention of Money Laundering Act (PMLA) case, while granting bail to a Popular Front of India (PFI) activist and noting that alleged acts predated the group’s ban.

Tags : PARTICIPATION; BAIL; PREVENTION OF MONEY LAUNDERING ACT  

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