DIPESH CHANDAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This Appeal is against the Judgment of the High Court of Patna dated 21st March, 2002.

(3.) Briefly stated the facts are as follows: The Appellant is an accused in a number of cases pertaining to the Fodder Scam in the Animal Husbandry Department of Bihar. He has, along with others, been accused of misappropriation of the funds of the Animal Husbandry Department and of fraudulent withdrawals from the State Exchequer by issuing fake bills for supplies never made to the Animal Husbandry Department. The appellant has been, on 28th August, 1998, granted a pardon by the Special Judge, CBI, on the condition that he makes a full and complete disclosure.