WILLIAM SCOTT PINCKNEY Vs. UT CHANDIGARH

JUDGEMENT

(1.) In view of the short notice, the reply filed by the respondent is taken on record. Copy thereof has been supplied to the learned counsel opposite.

(2.) Heard.

(3.) Learned counsel for the petitioner submits that the petitioner is an American national. He is Chief Executive Officer and Managing Director of M/s Amway India Enterprises Pvt. Ltd. incorporated under the Companies Act. The said Company has a turnover of Rs.2000 Crore per annum in India. The FIR was registered in the year 2002 and thereafter, the untraced report was prepared but due to variety of reasons all of a sudden, the Investigating agency presented the charge sheet in the year 2012.