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Sanction Under Sec.197 CrPC Required Only if Offence Has Nexus With Duties of Public Servant : SC - (05 Apr 2019)

CIVIL

Supreme Court has held that in order to attract rigor of section 197 Cr.P.C. the offence alleged against a Government Officer must have some nexus with discharge of his official duties as Government Officer.

Tags : SUPREME COURT   SECTION 197 CRPC  

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