STATE OF HARYANA Vs. HARISH CHANDER

JUDGEMENT

(1.) Cr. Misc. No.1169 of 2018:

(2.) The applicant-State has filed this criminal miscellaneous application under Section 378(3) Cr.P.C. against Harish Chander-respondent seeking grant of leave to file appeal against the impugned judgment of acquittal dated 31.1.2017 passed by learned Additional Sessions Judge, Karnal, whereby the accused-respondent has been acquitted of the charges as framed against him in case FIR No.62 dated 21.9.2015 registered for the offences under Sections 7, 13(1)(d)(ii) and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the PC Act') at Police Station State Vigilance Bureau, Haryana, Rohtak.

(3.) It has been mainly stated in the application that the accompanying appeal is being filed against the judgment dated 31.1.2017 passed by learned Additional Sessions Judge, Karnal, which is likely to succeed on the grounds mentioned therein. It has been stated that the impugned judgment of acquittal of the learned Court below is contrary to law and facts and the same is not sustainable in the eyes of law. It has been mentioned that the judgment of acquittal of the accused-respondent has caused grave miscarriage of justice. It has, therefore, been prayed that this application be allowed and leave be granted to the applicant-State to file appeal.