N NARASIMHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

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

(3.) The petitioner was a statutory auditor of Reebok India Company (hereafter "RIC"). It is alleged that affairs of the petitioner were conducted in a fraudulent manner and it is further contended that the petitioner was complicit with the Management of RIC. It is alleged in the report submitted by the Serious Fraud Investigation Office (SFIO) that the petitioner is guilty of criminal breach of trust.