GHANSHYAM PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner - Ghanshyam Pandey in the present case challenges the issuance of the LOC against him on the various grounds and prays for quashing of the same.

(3.) The case of the Petitioner is that he and his wife were intending to travel to the U.S.A., however they were stopped at the Indira Gandhi International Airport on 24/11/2021 and were informed of the LOC which had been issued at the request of the Respondent No.2 - Serious Fraud Investigation Office (SFIO). Until then, the Petitioner had no knowledge of the said LOC. The Petitioner's further case is that by the date when he was stopped at the airport, he had only received one summon from the SFIO in respect of an investigation of a company by the name M/s Shilpi Cable Technologies Ltd (hereinafter, "Shilpi Cables"). He had accordingly appeared before the SFIO, cooperated and given answers to all the questions which were raised. The Petitioner submits that the issuance of the LOC in this manner curtails his freedom to travel and accordingly prays for quashing of the same.