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Bombay High Court Rejects Habeas Corpus Plea By Chhagan Bhujbal - (14 Dec 2016)

Bombay High Court has dismissed Habeas Corpus plea filed by Former Maharashtra Deputy Chief Minister Chhagan Bhujbal alleging that his arrest by Enforcement Directorate (ED) in a money laundering case was illegal.

Tags : BOMBAY HIGH COURT   CHHAGAN BHUJBAL   PREVENTION OF MONEY LAUNDERING ACT (PMLA)  

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