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J&K&L HC: Bank Officials Not Entitled to Section 197 CrPC Protection Despite Public Servant Status - (15 Apr 2026)

CRIMINAL

Jammu & Kashmir and Ladakh High Court held that bank officials, though “public servants” under Section 21 of the Ranbir Penal Code (RPC), cannot claim Section 197 CrPC protection as they are not removable only with government sanction, and thus cannot use it as a shield against prosecution.

Tags : BANK OFFICIALS   PROTECTION   PUBLIC SERVANT  

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