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Allahabad HC: FIR in Disproportionate Assets Case Not Vitiated For Lack of Pre-Registration Hearing - (25 May 2026)

CRIMINAL

Allahabad HC held that a public servant has no right to be heard before FIR registration in a disproportionate assets case. FIR under Sections 13(1)(b) and 13(2) of Prevention of Corruption Act, 1988 was upheld where alleged expenditure exceeded legal income, and challenge to FIR was dismissed.

Tags : DISPROPORTIONATE ASSETS; PREVENTION OF CORRUPTION ACT; PUBLIC SERVANT  

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