VIJAY KUMAR SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS writ petition was sought for admission for granting direction to the C. B. I. to take over the investigation in respect of all the complaints against the petitioner by depositers all over India and for other consequential reliefs.

(2.) THE petitioner by name Vijay Kumar Sharma is the Managing Director/chairman of a group of financial companies conducting business in the name and style of (1) J. V. G. Finance Ltd. , (2) J. 1`g. Leasing Ltd. , (3) J. V. G. Securities Ltd. , (4) J. V. G. Holdings Ltd. , (5) J. V. G. Investments. The above companies were functioning in Mumbai Maharashtra State and there are thousands of depositers to the said companies not only in the State of Maharashtra, but also in the other States of the country. In view of the non-return of the deposit money by the said companies, the depositers used to lodge criminal complaints against the said companies and the Managing Directors, who are voluminous in nature, and who hails not only from Maharashtra but also from other States.

(3.) THE 6th respondent is the C. B. I. Delhi Special Police established under the Act and investigating agency, with which the writ petitioner wants to take up the complaints for the purpose of investigation against him. Though several reliefs were asked for by the petitioner including the quashing of the said F. I. R. registered by the said police in the various police stations for the offence under sections 406, 420, 409, 120-B and 34 I. P. C. and so on, the petitioner has accepted that in the context of the above question, the investigating agency viz. Central Bureau of Investigation, an establishment pursuant to Delhi Special Police Establishment functioning throughout the country, is to be vested with the investigation of this case.