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Chhattisgarh HC: Validity of Section 148 Notices Issued Between March 1 to June 30 Due to Covid Lockd - (06 Sep 2021)

CRIMINAL

Kerala High Court has held that it was necessary to obtain sanction under Section 197 of the Code of Criminal Procedure for prosecution against public servants, and that cognizance of the offences taken against them without such sanction was bad in law.

Tags : KERALA HIGH COURT   PROSECUTION AGAINST PUBLIC SERVANTS  

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