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Supreme Court Of India

(From : 2008 (2) Air Bom R 393)

Hon'ble Judge(s): Dipak Misra, Adarsh Kumar Goel , JJ

(A) Penal Code (45 of 1860) , S.21— @page-CriLJ2032 Prevention of Corruption Act (49 of 1988) , S.2(c)— Public servant - Sprinkle of aid by Govt. to society would bring its employee within definition of 'public servant' - Even any grant or any aid at time of establishment of society or in any construction or in any structural concept or any aspect - Would be an aid, as term aid has not been defined. 2008 (2) AIR Bom R 393, Reversed. (Para 20) (B) Prevention of Corruption Act (49 of 1988) , S.2(c)— Penal Code (45 of 1860) , S.21— Public servant - Notices issued to employee of Co-operative Bank to give details of property acquired by him - Question whether said Bank/society has ever been granted any kind of Govt. aid or not - Left to be dealt with in course of trial - Thus, whether said employee is public servant or not, would also be gone during trial. (Para 21 22) .....