VINAY MITTAL Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying as under:

(2.) The petitioner claims that he was an employee of one Mr Bharat Rana Chaudhary, drawing a salary of Rs. 25,000 to 30,000/-, and has been falsely implicated by the Central Bureau of Investigation (hereafter 'CBI') in various cases alleging siphoning of funds of Punjab National Bank(PNB). The petitioner claims that initially he had joined the investigation and cooperated with the prosecution. He submits that he is neither the prime accused nor the prime beneficiary of the alleged offences. However, the CBI disregarded his role and in the year 2014 filed chargesheets against him in various cases. Although the petitioner was being investigated in several cases, he was not arrested in those cases.

(3.) The petitioner left this country in May, 2015 and failed and neglected to appear before the Courts in the proceedings instituted by the CBI.