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SC: Rajpal Yadav gets Relief from Surrender in Cheque Bounce Case Subject to Rs. 5 Crore Deposit - (09 Sep 2026)

BANKING

Supreme Court granted actor Rajpal Yadav relief from surrender in multiple cheque bounce cases, subject to a Rs.5 crore deposit, while issuing conditional notice on his plea against conviction and three-month jail term.

Tags : CHEQUE BOUNCE; SURRENDER; CONVICTION  

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