CHAITYA RAJESH SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsel for the respective parties taken up for hearing.

(2.) By this Petition filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, the Petitioner seeks permission to travel overseas to Hong Kong for business purpose for the period from 19 th September, 2023 to 11/10/2023.

(3.) Learned counsel appearing for the Petitioner submits that, LOC has been issued at the instance of the Respondent Nos.2-Serious Fraud Investigation Office (SFIO). He submits that, the investigation commenced in the year 2018 and is still on-going. He would further submit that, the Petitioner had travelled abroad for business purpose on several occasions and has returned to India.