SARAVANAN PALANIAPPAN Vs. SENIOR IMMIGRATION OFFICER

JUDGEMENT

(1.) In this Criminal Original Petition, the F.I.R relating to the predicate offence pending against the petitioner herein, was closed pursuant to a compromise entered into between the petitioner and the defacto complainant. Even after the F.I.R was closed, the ECIR proceeding was kept pending. The Look Out Circular issued to the petitioner herein, in the ECIR proceeding, is as follows:- <IMG>JUDGEMENT_86_LAWS(MAD)4_2024_1.jpg</IMG>

(2.) When the predicate offence itself is not pending, we are unable to apprehend as to how the ECIR proceeding can be proceeded with. It is needless to point out that the Look Out Circular which has also been issued in connection with the ECIR proceeding, cannot be legally sustained.

(3.) At this juncture, the learned counsel for the petitioner would submit that the Look Out Circular has not been furnished to the petitioner.