B. C. Kandpal, J. - (1.) This criminal revision has been preferred against the order dated 15-11-2003 passed by the Special Judge (Anti-corruption), Dehradun 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 charge- sheet against the revisionist alongwith other person under Sections 120-B/420/467/ 468/471 I. P. C. and 13 (2) read with 13-A (D) of Prevention of Corruption Act, 1988. The revisionist alongwith other co-accused was summoned by the Court and charges were framed against him. The revisionist Vijay Bahadur Singh challenged the sanctioned order passed by Sri Vijay Mathur, Director of Income Tax (Investigation) who was examined by the Court as P. W. 1.
(3.) THE matter was challenged earlier and this Court directed that P. W. 1 Vijay Mathur be re-examined relating to the validity of the sanction. Vijay Mathur P. W. 1 was re-examined and, thereafter, the learned Court below heard the revisionist on the point of the sanction. The Court below dismissed the objection raised by the revisionist regarding the validity of the sanction by order dated 15-11-2003.;