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Madhya Pradesh HC: Police Can be Prosecuted for Custodial Violence Without Prior Sanction - (18 Jun 2026)

CRIMINAL

Madhya Pradesh High Court dismissed the plea of two police constables accused in a custodial death case, holding that prior sanction under Section 197 CrPC is not required to prosecute police officers for custodial death or violence, as such acts fall outside the scope of official duty.

Tags : POLICE; CUSTODIAL VIOLENCE; SANCTION  

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