SANJAYA DIKSHIT Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Present revision has been filed challenging the order dtd. 20/4/2024 passed by learned Special Judge, Anti Corruption, Central Bureau of Investigation (Central) Lucknow in Criminal Case No. 01 of 2012 (Union of India through C.B.I. v. Sanjaya Dikshit and ors.) whereby the discharge application preferred by the revisionist came to be dismissed.

(2.) The facts, in brief, leading to filing of the present revision are as under:

(3.) While arguing the present revision, Shri Chandra Bhushan Pandey, learned counsel assisted by Shri Asim K. Singh, learned counsel for the revisionist confines his challenge to the impugned order only insofar as it is on the basis of a sanction which, according to the counsel for the revisionist, is not a sanction order prescribed under Sec. 19 of the PC Act. He has not pressed any other point in the present revision.