SAROJ GUPTA Vs. STATE OF HP

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:-

(2.) Petitioner's husband Shri R.N.Gupta, was working as Junior Engineer with the respondent. Prior to the year 1978 certain disciplinary proceedings were initiated against the petitioner's husband for having embezzled government funds in discharge of his duties. Stocks to the tune of Rs.2,65,037.95 was found to be short and FIR under Sections 409, 420, 467 and 468, IPC read with Section 5(2) of Prevention of Corruption Act was lodged by the Vigilance department. Sanction for prosecution was also accorded for prosecuting Shri R.N.Gupta. Prosecution pertained to certain offences alleged to have been committed after 1978. Departmental proceedings could not be concluded during the service period and on 31.3.1996 Shri R.N.Gupta, retired. He expired on 29.5.1996 and as such criminal proceedings stood abated.

(3.) This petition was filed in the year 1997.