VIJAY BHADUR SINGH Vs. SPECIAL SESSIONS JUDGE DEHRADUN

JUDGEMENT

(1.) This criminal revision has been preferred against the order dated 15-11-2003 passed by the Special Judge (Anticorruption), Deharadun by which the Court below has rejected the objection raised by the revisionist regarding the validity Of the sanction granted by C.B.I.

(2.) Brief facts of the case that give rise to the present revision are that the C. B. I. submitted the chargesheet against the revisionist along with other person u/S. 120B/420/467/468/471 I. P. C. and 13 (2) read with 13A (D) of Prevention of Corruption Act, 1988.

(3.) The revisionist along with other co- accused was summoned by the Court and charges were framed against him.