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SC: Section 197 of CrPC Does Not Envisage Concept of Deemed Sanction - (27 Feb 2025)

CRIMINAL

Supreme Court while quashing a case against a public servant due to lack of prior sanction, has observed that Section 197 of CrPC does not envisage a concept of deemed sanction and failure of sanctioning authority to provide sanction won’t make it a ‘deemed sanction’.

Tags : SUPREME COURT   DEEMED SANCTION   SECTION 197  

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