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Karnataka High Court: No Corruption Case Without Proof Of Bribe Demand Or Acceptance - (24 Feb 2026)

CRIMINAL

Karnataka High Court reiterated that both demand and acceptance of a bribe are required to invoke an offence under Section 7 of the Prevention of Corruption Act, and quashed an FIR against a police sub-inspector allegedly seeking Rs. 1 lakh to close a case.

Tags : CORRUPTION   BRIBE   PREVENTION OF CORRUPTION ACT  

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