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SC: Can’t Presume Corruption by Misusing Authority if Proof of Bribe Absent - (04 Mar 2025)

CRIMINAL

Supreme Court has held that mere allegation of misuse of authority will not result in the presumption of bribery under Section 20 of the Prevention of Corruption Act, 1988 if proof of demand and acceptance of illegal gratification is absent.

Tags : SUPREME COURT   MISUSING AUTHORITY   CORRUPTION  

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