SUJJAN SINGH Vs. CBI

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dtd. 22/11/2021 passed by the learned Special Judge, CBI Court, Chandigarh in case FIR No.RC0512021S0005 dtd. 26/10/2021 under Sec. 120-B read with Sec. 420 of the IPC and Sec. 13(2) read with (1) (d) of the PC Act, 1988 pertaining to CBI, P.S. SCB Chandigarh, vide which the application filed by the petitioner seeking permission to leave India to take up his job in Dubai stands dismissed.

(2.) Learned Senior counsel for the petitioner submits that the petitioner is presently working as a Golf Coach at Dubai Sports City, Dubai and as per the allegation in the FIR, the petitioner holds 10 equity shares in the company i.e. International Mega Food Park Ltd. and the equivalent value of the shares is almost negligible.

(3.) Learned Senior counsel for the petitioner further submits that it is the case of the CBI that the petitioner stood as a personal guarantor to his father, who is one of the Directors of International Fresh Farms Products Ltd. and is not a borrower of the complainant-Bank.