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Mad. HC: Prior Sanction u/s 197 CrPC Not Required to Prosecute Officers Below Rank of Inspector - (26 Jul 2024)

CRIMINAL

Madras High Court has held that prior sanction under Section 197 of Code of Criminal Procedure, 1973 is not required to prosecute police officers falling below the rank of Inspector of Police.

Tags : MADRAS HIGH COURT   S. 197 OF CRPC   INSPECTOR OF POLICE  

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