VIJAY KUMAR BHATIA Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Ms. Meenakshi Arora, Senior Advocate assisted by Mr. Harshwardhan Parganiha and Mr. Mayank, Advocates for the petitioner, Mr. Vivek Sharma, learned Additional Advocate General for the State/respondent No. 1 as well as Dr. Sourabh Kumar Pande, learned counsel for the respondent No. 2/Enforcement Directorate.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following relief(s):

(3.) The petitioner is a businessman based out of the State of Chhattisgarh having permanent residence at District Durg (C.G.). While the petitioner was at Indira Gandhi International Airport at New Delhi to board his flight to Brazil for a business trip, planned on an invitation of the Company for which he has been acting as the authorized dealer/distributor from the year 2014, he was apprehended citing reference of some Look Out Circular issued by the Directorate of Enforcement.