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SC: No Need of Sanction to Prosecute Police Officers Accused of Lodging False Cases - (16 Dec 2024)

CRIMINAL

SC has held that when a police official is said to have lodged a false case, he cannot claim that sanction for prosecution u/s 197 CrPC was required since it can be no part of the official duty of a public official to lodge a false case & fabricate evidence or documents in connection with the same.

Tags : SUPREME COURT   FALSE CASES   POLICE OFFICERS  

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