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Delhi HC: Criminal Case Cannot Proceed Once Exonerated in Departmental or Vigilance Inquiry - (28 Oct 2025)

CRIMINAL

Delhi High Court held that criminal prosecution cannot proceed when both departmental proceedings and a Vigilance inquiry have found the allegations against an individual to be without merit, emphasizing that exoneration in such inquiries bars further criminal action.

Tags : EXONERATION   DEPARTMENTAL   VIGILANCE   INQUIRY  

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