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Anil Dhasmana, an Under Secretary of the Ministry of Home Affairs filed a complaint on the May 15, 2019, alleging that the NGO, Lawyer’s Collective, had diverted for certain activities which have not been mentioned in the Object Clause of their Article of Association and that they have used certain portion of the funds for personal expenses, after which a FIR was registered.
The FIR alleges forgery, cheating, criminal conspiracy and violation of Foreign Contribution (Regulation) Act. Further, Lawyer Collective's FCRA license was cancelled in 2016 based on these allegations. The NGO called this "illegal and arbitrary" and that it was a vindictive measure for taking up sensitive cases against the government. The cancellation has been challenged before the Bombay HC.
CBI has filed an FIR which states that the NGO "was registered for carrying out social activities and had received foreign contribution amounting to Rs 32.39 crore between 2006-07 to 2014-15, but money was used for political purposes".
The Bombay High Court on the 25th of July granted relief to Lawyer's Collective led by Senior Advocates Indira Jaisingh and Anand Grover and directed the Central Bureau of Investigation not to take any coercive steps in relation to the FIR filed against them until August 19. Division bench of Justice Ranjit More and Justice Bharati Dangre was hearing an application filed by the Lawyer's Collective for quashing of the said FIR against the NGO.
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