RAJNISH KUMAR Vs. DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Mr D. Lawande with Mr Ashish Kuncoliencar for the Petitioner and Mr P. Karpe learned Special Public Prosecutor for the Respondent.

(2.) Rule. The rule is made returnable immediately with the consent and at the request of the learned counsel for the parties.

(3.) The Petitioner questions the Look Out Circular issued in Enforcement Case Information Report No. ECIR/PJZO/03/2022 dtd. 28/1/2022. When instituting this petition, the Petitioner was unaware whether such a Look Out Circular (L.O.C.) was indeed issued. However, since there were strong apprehensions, this petition was instituted.