CENTRAL BUREAU OF INVESTIGATION Vs. M P GUPTA

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, seeking leave to appeal against a judgment dated 10.03.2017 (hereafter 'the impugned judgment') passed by the Special Judge (PC Act) (CBI)-6, Patiala House Courts, New Delhi.

(2.) By the impugned judgment, the Trial Court acquitted the accused therein of the offences under Sections 420/468/471/120B of the Indian Penal Code, 1860 (IPC) and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 (hereafter the 'PC Act').

(3.) Mr MK Kejriwal, Under Secretary to the Government of India, Ministry of Health and Family Welfare had made a complaint dated 21.08.2006. Thereafter, FIR No. RC SI8 2006 0008 under Sections 420/120B of the IPC and Section 13(2) read with Section 13(1)(d) of the PC Act was registered against Mr MP Gupta (hereafter 'MPG'), M/s Nestor Pharmaceuticals Ltd. (hereafter 'Nestor'), M/s Pure Pharma Ltd. (hereafter 'Pure'), unknown officials of HSCC India Ltd. (hereafter 'HSCC') and unknown members of Ministry of Health and Family Welfare, Government of India.