- (1.) Heard Shri Manish Tiwary, learned counsel for the revisionist and Shri Anurag Khanna, learned counsel appearing on behalf of the CBI.
(2.) This revision has been preferred against the order dated 02.02.2015 passed by the Special Judge, Anti Corruption, CBI, Ghaziabad in Special Case No. 21 of 2013 (CBI vs Raghuveer Singh and others) arising out of RC No. 1202011A0004, under sections 120-B, 409, 420 IPC and 13(2) read with section 13(1)(d) of Prevention of Corruption Act and substantive offence under sections 409, 420 IPC and 13(2) read with section 13(1)(d) of Prevention of Corruption Act, PS CBI, District Ghaziabad.
(3.) It has been contended on behalf of the revisionist that sanction under section 197 Cr.P.C. has not been obtained and the proceedings cannot continue in the absence of sanction. Thus, the learned lower court has wrongly rejected the discharge application filed by the accused.;