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Kerala HC Allows Vigilance Inquiry against IPS Officer - (25 Oct 2016)

Kerala High Court has permitted Vigilance and Anti-Corruption Bureau to proceed with its preliminary inquiry against State Crime Records Bureau DGP N Shankar Reddy on a complaint that during his stint as Chief of VACB he had tried to derail probe in the Bar Bribery case.

Tags : KERALA HIGH COURT   VIGILANCE   IPS OFFICER   BAR BRIBERY  

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