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P&H HC Issues Interim Order Barring Convicted Cops from Occupying Public Posts - (17 Mar 2021)

CRIMINAL

Punjab & Haryana High Court has issued an interim order barring charge-sheeted, convicted cops from occupying posts having public dealing. The Court has further directed that such cops shall not be assigned investigation, either as investigating officer or in a supervisory capacity.

Tags : PUNJAB AND HARYANA HIGH COURT   CONVICTED COPS  

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