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Kar. HC: Lokayukta Acting Upon Complaint before registration of FIR Violates S. 17 of P&C Act - (21 Mar 2025)

CRIMINAL

Karnataka High Court has held that Lokayukta acting upon the anonymous complaint embarked upon elaborate enquiry, summoning officers before the registration of FIR under provisions of the Prevention of Corruption Act, 1988 would amount to a violation of Section 17A of the Act.

Tags : KARNATAKA HIGH COURT   LOKAYUKTA   REGISTRATION OF FIR  

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