☐The refusal of the Delhi High Court to exercise its inherent jurisdiction under the Code of Criminal Procedure, 1973 to quash the criminal charges framed against the accused-appellants has been ... challenged in the present appeals. Specifically, the appellants, Rajat Prasad and Arvind Vijay Mohan who are the sixth and fourth accused respectively in the Court of the learned Special Judge, CBI, Delhi had assailed the order passed by the learned Trial Court framing charges against them under the Indian Penal Code, 1860 read with the Prevention of Corruption Act, 1988 before the High Court. The High Court by its order refused to interfere with the said order of the learned Trial Judge. Hence, the present appeals by special leave.