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SC: Approver Need Not be Examined as Witness When Cognizance Taken by Special Court Under PC Act - (16 Jun 2023)

CRIMINAL

Supreme Court has held that question of Approver being examined as a witness by the magistrate does not arise when Special Court chooses to take cognizance directly under Section 5(2) of the Prevention of Corruption (PC) Act.

Tags : SUPREME COURT   APPROVER   WITNESS   PREVENTION OF CORRUPTION ACT  

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