SARVESH MATHUR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petition has been filed under Sec. 482 and 483 Cr.P.C. with the following prayers:-

(2.) The brief facts as are relevant for the disposal of the present petition may be noted in brief. The petitioner had been in employment of the respondent No.2/ M/s Pricewaterhousecoopers Private Limited as a Chief Finance Officer (CFO). His case is that he had found certain irregularities in the method of working of the respondent No.2 and when he highlighted the same, he was sidelined in the organization and finally he was forced to resign on 31/12/2011. However, the respondent No.2 issued a Letter of Termination on 27/2/2012 in which, according to the petitioner, defamatory allegations were made.

(3.) He submits that his stand stood vindicated in view of subsequent events leading to enquiry being made by various authorities including the Enforcement Directorate, the Income Tax authorities etc., to whom the Supreme Court also had issued directions for time bound investigations. Thus, he was in the capacity of a whistle blower. However, according to the petitioner, he has been targeted by the respondents and subjected to defamation and litigation.