GAURAV KIRPAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Prayer in this petition is for setting-aside the order dtd. 4/8/2021 passed by the Special Judge, CBI, Chandigarh, in FIR No. RCBDl /2016/E/0007 dtd. 8/8/2016 registered under Ss. 120-B read with Sec. 420 of the Indian Penal Code, 1860 (in short 'IPC') and 13(2) read with Sec. 13(l)(d) of the Prevention of Corruption Act, 1988, at Police Station CBI, BS&FC, Chandigarh, vide which the application filed by the petitioner seeking permission of the Court to go abroad and visit Dubai and USA was declined.

(2.) Counsel for the petitioner has argued that the petitioner is in the business of import and export of readymade garments and the FIR was registered on a complaint given by the Indian Overseas Bank, Zonal Office, Delhi, to Central Bureau of Investigation (CBI) for the fraud committed by Assistant Manager, Forex Department, Indian Overseas Bank, Sector 7, Chandigarh along with other accused including the petitioner.

(3.) Counsel for the petitioner has further submitted that the petitioner was a frequent traveller to various countries in connection with his business of readymade garments and till 2016, he was visiting abroad and on 10/8/2016, when he was going to Dubai, he was stopped at the Immigration deck of IGI Airport, New Delhi on the basis of the restrictions imposed by the CBI.