RAHUL SURANA Vs. SERIOUS FRAUD INVESTIGATION OFFICE

JUDGEMENT

(1.) The petitioner challenges Lookout Circular No.1/SIC/ACK/LOC 2020-8862, New Delhi dtd. 9/12/2020 issued by R8/Bureau of Immigration and seeks quash of the same.

(2.) The petitioner's father, one Dinesh Chand Surana was the Managing Director of Surana Industries Limited (SIL). The petitioner states that he has no connection whatsoever with the day-to-day affairs, management or administration of SIL nor is he a shareholder of the Company. He was caught unawares by virtue of a restriction placed on his travel when he went to the Chennai Airport with his wife and children on 30/1/2020 to travel abroad for medical treatment of his wife.

(3.) The reason given was that a LOC had been issued by R1 in connection with Crime No. 11 of 2019 that has been registered against the Promoters and Directors of SIL for alleged offences under Ss. 120B r/w Ss. 420, 467, 468, 471 of the Indian Penal Code and Sec. 13(2) r/w 13(ld ) of the Prevention of Corruption Act, 1988.