AJAY VIR SEHGAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THROUGH this petition, the petitioner is seeking permission to go abroad for a short period. The petitioner for the same relief knocked at the door of learned Special Judicial Magistrate, CBI, Punjab, Patiala and the prayer was declined vide impugned vide impugned order dated 20.10.2004. Thereafter the petitioner filed a revision before the learned Additional Sessions Judge, Patiala which also stands dismissed vide impugned order dated 27.11.2004. The petitioner is now seeking quashing of the said orders.

(2.) PURSUANT to the notice, Mr;Rajan Gupta has put in appearance on behalf of Central Bureau of Investigation. It has been brought to my notice that the next date fixed before the trial Court is 21.5.2005 for consideration of charge.

(3.) MR . Sanjay Gupta contends that the petitioner is a Director in a Company named Surya Telecom Private Limited having its registered office at Sector 5, Panchkula. The said company is one of the biggest suppliers of Wireless and Radio Equipment to various Government agencies/Police and Indian Defence Forces. Most of the equipments are imported in the form of kits from various countries including Japan, China etc. The petitioner is the only Director having the requisite necessary knowledge relating to the quality, standards of all the items to be imported. It is then contended on behalf of the petitioner that every year the petitioner has to go abroad to finalise certain agreements with various companies so that his company is able to do the business in the next financial year. For this year also the petitioner is supposed to go abroad. It is then contended that the tentative date for submission of samples of the products is in the third week of May, 2005 and for this reason it has become imperative for the petitioner to travel abroad to select the items.