ASHOK KUMAR GUPTA Vs. STATE OF H P

JUDGEMENT

(1.) This petition arises out of the orders of the learned Special Judge, Solan, dated 7th December, 2001.

(2.) It appears, the petitioner alongwith respondents No. 2 and 3 are facing trial for offences punishable under Sections 409, 420, 467, 468, 471 and 120-B of the Indian Penal Code and Section 13(2) of the Prevention of Corruption Act.

(3.) During the trial, two separate applications were filed by respondents No. 2 and 3, namely, Pushpa Gupta and Radhe Shyam saying that they were willing and ready to make a full and true disclosure of entire circumstances within their knowledge relating to the offences with which they and other co-accused are charged and they be made approvers and granted pardon. The applications were objected by the six of the co-accused including Ashok Kumar Gupta, petitioner herein. The applications, however, were supported by the Public Prosecutor.