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Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty - (21 Oct 2026)

CRIMINAL

Supreme Court held that prior approval under Section 17A of the Prevention of Corruption Act is not required for investigating allegations of bribe demands, as seeking illegal gratification has no connection with the lawful discharge of a public servant’s official duties.

Tags : BRIBE; PREVENTION OF CORRUPTION ACT; OFFICIAL DUTY  

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