ROSHINI KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) By the present Petition, Petitioner has prayed for the following reliefs:-

(2.) Petitioner has raised the following three grievances:-

(3.) The aforesaid three apprehensions against the LOCs' issued against Petitioner emanate from the pending proceedings and certain Orders passed by the learned Trial Court, by a single Judge of this Court and the Supreme Court. On 08.03.2020, Petitioner was scheduled to travel from Mumbai to London, but was detained by the Immigration Authorities at the Mumbai International Airport and thereafter taken to the office of Income Tax Department. It is stated in the Petition that between 2017 and 2020 Petitioner has travelled outside India to foreign locations on as many as 17 occasions. However Petitioner's father stands arrested by the Enforcement Directorate in respect of the aforementioned ECIR - PMLA Special Case Nos.452 of 2021 @ 579 of 2021 and is in judicial custody till date. Petitioner is also an accused in the said case. Petitioner has co-operated with the Income Tax Department as an when summoned. Petitioner being apprehensive about the LOCs' against her, has filed the Petition seeking the desired reliefs.