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SC: Transfer of Defrauded Funds To Accused's Account Alone Cannot Warrant Clubbing FIRs - (27 Jul 2026)

CRIMINAL

SC refused to club multiple FIRs against a cyber fraud accused, holding that the mere transfer of defrauded funds to the accused's bank account does not establish the incidents as part of the same transaction, especially when different complainants were allegedly cheated on separate occasions.

Tags : ACCUSED; FIR; TRANSFER  

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