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Gujarat HC: Nexus Between Act and Official Duty Necessary to Claim Benefit U/S 197 CrPC - (02 Jun 2022)

CRIMINAL

Gujarat high Court has held that if a Government servant is accused of any criminal offence, then there needs to be a reasonable connection between the act concerned and the performance of his official duty to claim benefit under Section 197 of CrPC.

Tags : GUJARAT HIGH COURT   CRPC   PUBLIC SERVANT  

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