- (1.) In this case, the petitioner and her husband Dr. Sarveshwar Dayal Gupta had faced criminal prosecution in Criminal Case No. 245/2 of 2005 registered at P.S. Solan vide FIR No. 252/2003 and the Chief Judicial Magistrate, Solan (H.P.) had acquitted both of them under Sections 341, 323, 506, 34 of Indian Penal Code, 1860 (hereinafter referred to as the 'IPC').
(2.) Subsequently, certain departmental proceedings had been initiated against them wherein punishment had been imposed against which the petitioner has filed this petition after agitating upto the High Court.
(3.) After hearing the arguments of learned counsel on 3.7.2013, we were of the view that the judgment of the trial court could not be sustained in the eyes of law and the petitioner and her husband Dr. Sarveshwar Dayal Gupta had been acquitted wrongly. Thus, we passed the following order: "Issue notice to the petitioner through the present Advocate as to why the trial court judgment in Criminal Case No. 245/2 of 2003 dated 22.6.2007 should not be set aside by this Court suo-motu as we do not see any reason to disbelieve the statement given by Dr. R.N. Verma, ex-Director of NRCM. Reply to the show cause notice may be filed within three weeks. List the matter thereafter. So far as this special leave petition is concerned, it is dismissed.";