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Bombay HC: Fresh Corruption Trial Allowed After Valid Sanction - (01 Aug 2025)

SERVICE

Bombay High Court held that the discharge of a public servant in a corruption case due to invalid sanction does not bar a fresh trial once a proper sanction is obtained. This allows prosecution to restart after procedural defects are corrected.

Tags : CORRUPTION   SANCTION   FRESH TRIAL   PUBLIC SERVANT   DISCHARGE  

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