SANJEEV GARG Vs. CENTRAL BOARD OF INVESTIGATION

JUDGEMENT

(1.) Petitioner has filed this criminal writ petition stating that he is working as an Accountant and resident of Abohar, District Fazilka and he was doing the accounts of respondent No.5-company, against which a case has been registered by the CBI for alleged defalcation and misappropriation of bank funds of respondent No.6-Bank and that respondent No.4 who is Investigating Officer appointed by respondent No.1 has subjected the petitioner to torture on 31/3/2022 and 1/4/2022 in respect of which certain complaints had been made by the petitioner to NHRC and to DGP, Punjab. Petitioner has therefore sought the following reliefs against the respondents:-