(1.) The Petitioner has approached this Court by way of the instant petition under Ss. 397 and 401 read with Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as "Code") for setting aside the order of the Court below dtd. 1/6/2012, whereby common charges had been framed against the accused including Jatinder Pal Singh (hereinafter referred to as "Petitioner") and the consequential order dtd. 4/6/2012 framing individual charges against the Petitioner in the case titled as "CBI v. Ketan Desai and Others" pending before Special Judge CBI-5, Patiala House Courts, New Delhi.
(2.) Before adverting to the submissions made by the learned counsels for parties, it is essential to highlight the factual background of the instant matter which is stated hereunder:
(3.) A Co-ordinate Bench of this Court in Crl. Rev. P. 493/2012, vide its Order dtd. 5/9/2012, in view of the law laid down by the Division Bench of this Court in Anur Kumar Jain v. Central Bureau of Investigation, 178 (2011) DLT 501 (DB), held that the revision is not maintainable. The High Court accordingly directed the revision petition to be treated only under Sec. 482 of Code and accordingly the Registry was directed to register this petition as Crl. M.C.
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