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MP HC: Magistrate Rejecting Closure Report in Corruption Case Can’t Direct Police to Obtain Sanction - (09 Dec 2022)

CRIMINAL

Madhya Pradesh High Court has held that a Magistrate cannot decline to accept the closure report and simultaneously direct the State to obtain sanction for prosecution in a corruption case.

Tags : MADHYA PRADESH HIGH COURT   CORRUPTION   POLICE   SANCTION  

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