(CrPC) - Section 306(4)(a) - Prevention of Corruption Act, 1988 - Section 5(2) - In cases where the Special Court decides to proceed with a case under Section 5(2) of the Prevention of Corruption Act, there is no need to consider the requirement of the approver being examined as a witness in the Magistrate's Court according to Section 306(4)(a). - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH A. SRINIVASULU — Appellant Vs. THE STATE REP. BY THE INSPECTOR OF POLICE — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal, JJ. ) Criminal Appeal No.2417 of 2010 with Criminal Appeal No.16 of 2011 and Criminal Appeal No.2444 of 2010 Decided on : 15-06-2023 Criminal Procedure Code, […]
sclaw
