S.P.S. RATHORE Vs. C.B.I. & ANR.

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 01.09.2010 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Revision No. 1558 of 2010 whereby learned single Judge of the High Court dismissed the revision petition filed by the appellant herein.

(2.) Brief facts:

(3.) Heard Shri K.V. Viswanathan, learned senior counsel for the appellant -accused and Ms. Vibha Datta Makhija, learned senior counsel for the CBI and Shri Vikas Mehta, learned counsel for Respondent No. 2. Rival contentions: