DEEPT SARUP AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the Lookout Circular (LOC) issued by the respondents against the petitioner.

(2.) It is the case of the petitioner that the petitioner is in the business of agro-product and had dealing with one Mr.Dalip Jindal who is also in said business based in Delhi. The petitioner claims to be Director in various companies which used to trade with the companies of the said Mr.Dalip Jindal. The petitioner further claims that in the year 2018, an FIR No.203/2018 was registered against the said Mr.Dalip Jindal and his family members on the complaint of the HDFC Bank alleging that Mr.Dalip Jindal had siphoned off funds of his companies and was deliberately not paying the loan taken from the banks. The petitioner was also named as having helped Mr.Dalip Jindal to siphon off the money. The petitioner further claims that he was summoned to join investigation by the Economic Offences Wing and had so joined on 26.12.2018 and 07.01.2019, wherein his statement was recorded and he had provided the details of all business dealing between himself/his companies and Mr.Dalip Jindal/his companies. On 04.01.2020 when the petitioner was intending to travel to Singapore, he was detained at the Indira Gandhi International Airport, Delhi and was informed that an LOC has been issued against him. It is the said LOC that the petitioner has challenged in the present petition.

(3.) The petitioner has claimed that thereafter the petitioner has joined the investigation on 04.01.2020, 06.01.2020, 17.01.2020, 31.01.2020 and 06.02.2020.