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J&K&L HC: Public Servant Can’t be Prosecuted Under Other Penal Law, if Sanction under POCA is Denied - (12 Jul 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that it is not open to the investigating agency to file a challan on the same set of facts against the accused public servant by dropping the offences under Prevention of Corruption Act (POCA) and confining challan under other penal provisions.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   PREVENTION OF CORRUPTION   CHALLAN  

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