MANDHIR SINGH TODD Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr. PC with the following prayers:

(2.) The petitioner is aggrieved of the impugned order dtd. 11/10/2022 passed by the learned Trial Court whereby the application for setting aside the look-out circular (LOC) issued at the behest of the complainant department and seeking permission to travel abroad for receiving treatment for his rare medical condition affecting his vision was declined predominantly on the ground that the petitioner failed to set up any case to set aside the LOC. Learned Trial Court also took note of the fact that the petitioner tried to flee away from the country soon after the registration of the FIR and because of that reason LOC was requested to be opened by the E.D. so that the petitioner could be apprehended in case he tries to flee away.

(3.) In the impugned order, the learned Trial Court also took note of the fact that while considering the issue of bail in case FIR No. 172/2018 PS EOW, the Hon'ble Supreme Court in SLP (CRL) 11818/2019 vide order dtd. 18/12/2019 inter alia directed that the petitioner will not travel abroad without the leave of the learned Trial Court. Learned Special Judge inter alia held that the petitioner had not moved any application before the learned Trial Court dealing with the EOW case for seeking permission to travel abroad. In respect of the medical urgency, the learned Trial Court was of the view that there is no record to show that the petitioner cannot receivethe treatment safely in India.