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SC: Protection U/S 197 CrPC Not Available to Nationalised Bank Employee - (09 Aug 2023)

CRIMINAL

Supreme Court has held that although a person working in a Nationalised Bank is a public servant, yet the provisions of Section 197 CrPC wouldn’t be attracted as it is attracted only in cases where public servant is not removable from his service save by or with the sanction of the Government.

Tags : SUPREME COURT   NATIONALISED BANK EMPLOYEE   PUBLIC SERVANT   SECTION 197 CRPC  

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