SOMVEER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner (accused) assails order dtd. 11/1/2023 passed by learned Additional Sessions Judge, Narnaul (Annexure P-3) vide which an application filed by the prosecution under Sec. 306 Cr.P.C. for grant of pardon to the petitioner has been declined.

(2.) It is a case where allegations are broadly to the effect that the petitioner who was working as a Registry Clerk and co-accused Amit Kumar who was Naib Tehsildar, Sub-Tehsil Satnali, Narnaul, had been demanding amount from the complainant for getting sale-deeds registered. When a trap was laid, it is the co-accused Amit Kumar, Naib Tehsildar, only who was caught red-handed.

(3.) During the proceedings of trial, the prosecution moved an application for grant of pardon to the petitioner who had not been caught at the spot. The trial Court declined the said application while observing that there was sufficient evidence against co-accused Amit Kumar. The observations made in para No.6 of the impugned order are reproduced herein under: