ADITYA MURTI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Sri Purnendu Chakravarty, the learned counsel for the applicant and Sri Anurag Kumar Singh, learned counsel for the C.B.I.

(2.) By means of the instant application filed under Sec. 528 of Bhartiya Nagrik Suraksha Sanhita (which will hereinafter be referred to as 'BNSS'), the applicant has challenged the validity of an order dtd. 24/4/2025 passed by the Special Judge, CBI-5, Lucknow in Case No. 07/2012, arising out of F.I.R. No. RC0062010A0015, under Sec. 120-B I.P.C. read with Ss. 420, 468, 471 and Sec. 13(1) (d)/13(2) of the Prevention of Corruption Act, P.S. CBI/ACB, District Lucknow and has sought permission to travel abroad to USA and France from 3/5/2025 to 22/5/2025 to attend the wedding function of son of the applicant's cousin and to enjoy a family pleasure trip.

(3.) The applicant had filed an application dtd. 3/2/2025 before the trial Court seeking permission to go abroad for the aforesaid period stating that he is a Consultant in Sri Ram Murti Smarak Institute of Medical Sciences run by SRMS Trust, which is a public charitable Trust established in the year 1990. Son of the applicant's cousin (grand-son of sister of the applicant's father) is an American citizen residing at San Jose, USA, and he has invited the applicant to attend his wedding function at San Diego, California, USA.