GIREESH KUMAR K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the sole accused in Crime No.31 of 2021 of NRI SAS Nagar Police Station, Punjab alleging offence punishable under Sec. 420 IPC.

(3.) The petitioner is a Non Resident Indian employed as the Managing Director of a reputed garment company at Doha. It is submitted that on 01/08/2022 by about 4:00 PM, when he landed in the Nedumbassery International Airport from Doha, Qatar, he was detained by the Immigration Department. Later he was then informed that the detention is based on a Look Out Circular issued against him at the instance of M/s Chauhan Enterprises, Chandigarh. Thereafter he was handed over to the 2nd respondent by about 6:30 PM. As informed by the petitioner, his lawyer contacted the office of the 2nd respondent. It was thereafter informed that Crime No 31 of 2021 of NRI, SAS Nagar Police Station, Punjab has been registered against the petitioner for the offences punishable U/s 420 IPC and so the Look Out Circular was issued.