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Kar. HC: Exoneration in Departmental Enquiry Will Not Come in Way of Criminal Trial Against a Person - (30 Jul 2024)

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Karnataka High Court has held that if an employee accused of accepting and demanding bride is exonerated in a departmental enquiry, it shall not come in the way of continuation of criminal proceeding against him and he will have to come out clean in the trial.

Tags : KARNATAKA HIGH COURT   DEPARTMENTAL ENQUIRY   CRIMINAL TRIAL  

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