Government of Punjab vide Notification No. S.O. 52/C.A.25/1946/S.6/2020 withdraws the general consent accorded to the members of the Delhi Special Police Establishment.

In view of revocation of all previous general consents issued earlier, prior consent of the Government of Punjab shall be required, hereinafter, on a case-to-case basis for investigation of any offence or class of offences under Section 3 of the Delhi Special Police Establishment Act, 1946, by the Delhi Special Police Establishment.


Government of Punjab

[Notification dt. 06-11-2020]

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One comment

  • State Governments which have to hide something or don’t want something to be seriously looked into would always deny permission for CBI. The refusal to allow any investigation itself points to that.

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