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SC: Before Initiating Trap Proceedings against Public Servants, Demand of Bribery to be Verified - (15 Jul 2024)

CRIMINAL

Supreme Court has stated that in order to lay down the trap for catching a public servant for accepting bribe, the fact of demand of bribery must be verified by the Investigating Officer.

Tags : SUPREME COURT   DEMAND OF BRIBERY   TRAP PROCEEDINGS  

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