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‘Serious, structured, and systemic fraud’; Punjab &Haryana HC refuses anticipatory bail to accused in 8-acre land grab case involving DSP, Tehsildar

‘Serious, structured, and systemic fraud’; Punjab &Haryana HC refuses anticipatory bail to accused in 8-acre land grab case involving DSP, Tehsildar

Published on July 11, 2025July 11, 2025By Santosh Singh

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Previous story‘Serious, structured, and systemic fraud’; Punjab &Haryana HC refuses anticipatory bail to accused in 8-acre land grab case involving DSP, Tehsildar

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