AIR 1986 SUPREME COURT 312 ::1985 CriAppR(SC) 325 ::1985 CurCriJ 473 ::1985 SCC(Cri) 553 ::1985 (4) SCC 319 ::1986 (1) RecCriR 46 ::(1985) EastCriC 901 ::1985 (2) Crimes 869 ::1986 (1) Supreme 39 ::(1985) SC Cr R 381

Supreme Court Of India

=1985 Cri. L.J. 1905 (From : Jammu and Kashmir)

Hon'ble Judge(s): Amarendra Nath Sen, Ranganath Misra , JJ

(A) Ranbir Penal Code (12 of 1989 Smvt.) , S.21— Jammu and Kashmir Prevention of Corruption Act (13 of 2006 Smvt.) , S.5(2)— "Public servant" - Who is - Employees of Life Insurance Corporation come within definition of "public servant" given under S. 21 of R.P.C.-They can be prosecuted under S. 5(2) of Corruption Act by Special Judge. 1982 Cri LJ 1548 (J and K ) Reversed. (Para 4) (B) Ranbir Penal Code (12 of 1989 Smvt.) , S.21— Jammu and Kashmir Prevention of Corruption Act (13 of 2006 Smvt.) , S.5(2)— "Public servant"- Assistant Divisional Manager of Oriental Fire and General Insurance Co. and employees of Jupiter Insurance Co. respectively prosecuted for laying false claim against Jupiter Insurance Co. and for passing the same - Jupiter Insurance Co., merging with Oriental Fire and General Insurance Co., after nationalisation-Latter, now a part of General Insurance Corporation of India, - All being public servants can be prosecuted under S. 5(2) of Prevention of Corruption Act by Special Judge. 1982 Cri LJ 1548 (J and K) Reversed. (Para 4 6) .....