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J&K&L High Court: Death of Sole Accused Brings Disproportionate Assets Attachment Case to an End - (23 Jul 2026)

CRIMINAL

J&K&L High Court ruled that attachment proceedings in a disproportionate assets case cannot continue independently of the criminal prosecution. It held that the death of the sole accused before the investigation concludes also terminates all related attachment proceedings.

Tags : DEATH; ASSETS; PROSECUTION  

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