STATE OF HARYANA Vs. SURESH KUMAR

JUDGEMENT

(1.) Cr. Misc. No.2198 of 2016:

(2.) The criminal miscellaneous application stands allowed.

(3.) The applicant-State has filed this criminal miscellaneous application under Sec. 378(3) Crimial P.C. against Suresh Kumar-respondent seeking grant of leave to file appeal against the impugned judgment of acquittal dated 29.4.2015 passed by learned Additional Sessions Judge (Exclusive Court), Jhajjar, whereby the accused-respondent has been acquitted of the charges as framed against him in case FIR No.03 dated 20.2.2013 registered for the offences under Sections 7 and 13 of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the PC Act') at Police Station State Vigilance Bureau, Rohtak.