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Supreme Court: Issue of Sanction under S.197 CrPC Can Be Raised At Any Stage before Trial Court - (11 Sep 2025)

CRIMINAL

SC refused to interfere with charges against a public servant in a corruption case, holding that sanction under S.197 CrPC for IPC offences can be raised at any stage, as it depends on evidence showing whether the acts were done in discharge of official duty.

Tags : SANCTION   TRIAL COURT   PUBLIC SERVANT  

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