AMIT SURESH BHATNAGAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The applicant who is released on interim bail seeks modification / deletion of condition no. 10(1)(3) of the order dated 13.07.2020 passed in Criminal Misc. Application No. 8622 of 2020 so as to allow him to travel outside the State of Gujarat and to pass other consequential order.

(2.) This Court on 09.10.2020 issued rule and considering the issuance of summons by Serious Fraud Investigation Officer (SFIO), Mumbai, it also deemed appropriate to issue notice to the SFIO, Mumbai to be represented by learned Additional Solicitor general of India who confirmed that the said agency has called the present applicant for the purpose of examining the affairs of the companies which he was heading as the SFIO can examine the affairs of the company under the provisions of Section 212 of the Companies Act.

(3.) Noticing the possibility of the abscondence which had been time and again expressed by the CBI and also bearing in mind the present pandemic since the office of SFIO calling the applicant at its office situated at Mumbai, an order came to be passed on 29.10.2020 by this Court which is as follows:-