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Del HC: Unexplained Money Received by Public Servant is Not Bribery Without Proof of Official Favour - (30 Apr 2026)

SERVICE

Delhi High Court held that mere unexplained receipt of money by a public servant cannot amount to bribery without proof of a nexus to unlawful official favour, and set aside the removal of a Central Warehousing Corporation officer, finding the corruption charge unsustainable on record.

Tags : MONEY; PUBLIC SERVANT; BRIBERY  

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