(1.) THE Petitioner -Revisionist has preferred this application under Sections 397 and 401 read with Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), seeking to quash order of the Learned Special Judge, Prevention of Corruption Act, East and North Sikkim at Gangtok, dated 27 -12 -2013 in Sessions Trial (CBI) Case No. 1 of 2012 by which charges were directed to be framed against the Petitioner under Sections 120B/197/193 Part II of the Indian Penal Code, 1860 (for short "IPC") and, under Section 13(1)(d)(iii) punishable under Section 13(2) of the Prevention of Corruption Act, 1988 (for short the "P.C. Act").