Rajasthan HC: Prior Sanction No Shield Against Strong Prima Facie Evidence - (04 Aug 2025)
LAW OF EVIDENCE
Rajasthan High Court ruled that prior sanction under Section 17A of the Prevention of Corruption Act, 1988 isn't a blanket protection when electronic evidence (audio/video) shows prima facie involvement in corruption.
Tags : RAJASTHAN HIGH COURT PREVENTION OF CORRUPTION ACT SECTION 17A
Share :

|