Justice not only done but also seen to be done: Kerala HC
Criminal
Kerala High Court held that the Director of Vigilance can give ‘timely directions’ while conducting investigation, but not after. Observations and findings on merits of the court below on the investigation below were set aside. The matter pertained to a Vigilance and Anti-Corruption Bureau of Kerala investigation into an alleged demand of Rs. 5 crores to renew bar licences by Kerala’s Finance Minister. The Court cautioned against the possibility of an improper investigation by State a department when the accused endured as a Minister in the government.
Tags : VIGILANCE MINISTER IMPROPER INVESTIGATION
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