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Delhi HC: Gravity of UAPA Offence Cannot Justify Prolonged PMLA Detention - (25 Sep 2026)

CRIMINAL

Delhi High Court held that the gravity of UAPA allegations cannot alone justify prolonged custody in separate PMLA proceedings. It granted bail to alleged Naga insurgent Masasasong Ao, who had been in custody since October 2022 in a money laundering case linked to extortion and terror funding.

Tags : OFFENCE; PMLA; DETENTION  

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