C.SIVASANKARAN Vs. FOREIGNER REGIONAL REGISTRATION OFFICER

JUDGEMENT

(1.) This Order may be termed as a sequel to an earlier Order passed in a batch of cases in Pathan Apser Hussen Vs Bureau of Immigration and Others (for short LOC - I) [W.P. No.27686 of 2024, dtd. 6/12/2024] in which I had an occasion to discuss the right of a national, slapped with a Look Out Circular (LOC), to travel abroad. The present case however, is a shade different as it relates not to a national, but to an identically placed foreigner.

(2.) The petitioner is a first generation foreigner of Indian origin holding a passport of the Republic of Seychelles. He faces accusations inter alia from the CBI, and the investigating agency has slapped LOC twice, first before June, 2018, then lifted it on 3/9/2018 only to re-issue it months later in January, 2019. Ever since he is stuck in India. Hence, he has laid the present petition seeking suspension of the LOC and for leave to travel abroad.

(3.) A statement on the pleadings in this case essentially sets the tone for considering whether the court should consider the petitioner's prayer for suspending the LOC, and let him travel abroad for 5 days a month. His submissions are as below: