STATE (NCT OF DELHI) Vs. ASHOK KUMAR DAHIYA

JUDGEMENT

(1.) Criminal Leave Petition under Sec. 378(3) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C') has been filed on behalf of the Petitioner/State seeking Leave to Appeal against the Judgment dtd. 15/1/2020 passed by Ld. Special Judge ACB, whereby the Respondent has been acquitted under Ss. 7, 13(d) read with 13(2) of the Prevention of Corruption Act in FIR No. 17/2013 P.S. ACB, Delhi.

(2.) Essentially the Chargesheet was filed in court on 6/1/2018. Cognizance was taken on 19/3/2018 and accordingly, the accused was summoned. Further, the supplementary Chargesheet was filed on 30/10/2018 and cognizance of offence punishable under Ss. 7/13 of PC Act against Ashok Kumar Dahiya was taken on 13/11/2018. Thereafter, on 3/1/2019, the charges were framed under Sec. 7 and 13(1)(d) of PC Act.

(3.) The Prosecution had recorded the statements of the Complainant, Accused and other witnesses.