STATE OF M P Vs. SUNIL CHOUDHARY

JUDGEMENT

(1.) THIS order shall dispose of an application filed on behalf of the State of Madhya Pradesh through Special Police Establishment (Lokayukt), Ujjain under section 378(3) of CrPC for grant of leave to appeal against the order dated 31.1.2013 passed by the trial Court in Special Criminal Case No.2/2011 whereby, the respondents Sunil and Kulvinder have been acquitted for the offences charged against them under sections 7, 13(1)(d), 13(2) read with section 8 of the Prevention of Corruption Act, 1988.

(2.) BRIEFLY stating the facts of the case as detailed in the impugned order in paragraphs 3, 4 and 5 are as under : <IMG>JUDGEMENT_196_JLJ3_2013.jpg</IMG> <IMG>JUDGEMENT_196_JLJ3_20131.jpg</IMG>

(3.) FROM the aforesaid, it is seen that initiation of these proceedings and the allegation of complaint had been lodged by the complainant with ASI Sunil Choudhary regarding bribe to be taken for taking out Tata Sumo vehicle.