GIRISH GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this petition, the petitioner seeks permission to travel to San Francisco, U.S.A. from 6 th September 2023 to 8/10/2023.

(3.) Perused the papers. It appears that the petitioner has been arraigned as accused No.7 in an FIR/RC bearing No. RC0772023E0007 dtd. 17/5/2023 registered by the Central Bureau of Investigation ('CBI'). According to the petitioner, he was in the employment of the State of Rajasthan owned and controlled by Rajasthan State Industrial Development and Investment Corporation Limited and an employee in one of the companies being Rajasthan Asset Management Company. The petitioner has further averred in the petition that on 15 th August 2002, the Government had honoured him with a State Merit Award for his contribution to Electronics and IT Industries. According to the petitioner, although he has been arraigned as an accused in the aforesaid FIR by the CBI, the petitioner was only a non-executive nominee of the Leeway Logistics Limited.