ASHOK KUMAR Vs. STATE OF UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard Mr. D.K. Sharma, the learned counsel appearing for the appellant (original accused) and Mr. Kanu Agarwal, the learned counsel appearing for the respondent-Union Territory of Chandigarh.

(3.) A First Information Report bearing No. 05/2023 dtd. 15/6/2023 came to be registered with the Vigilance Police Station, Chandigarh against the appellant and other co-accused for the offences punishable under Ss. 419, 465, 468 and 471 read with Sec. 120-B of the Indian Penal Code, 1860 and Sec. 7-C of the Prevention of Corruption Act, 1988.