SUCHETA OMPRAKASH GOENKA Vs. SERIOUS FRAUD INVESTIGATION

JUDGEMENT

(1.) This order will dispose of the application [CRL.M.A. 5243/2022], whereby the applicant/petitioner seeks permission to travel to Dubai.

(2.) The writ petition has been filed seeking writ of certiorari and mandamus directing the Serious Fraud Investigation Office (SFIO), Delhi not to restrict or impede the foreign travels of the applicant by issuing various directions in CR No.14/2018, registered by Economic Crime Branch under Ss. 409/420/120B IPC. It is the case of the applicant that due to lookout notices issued by the SFIO, Delhi in respect of the said crime No.14/2018, she was unable to travel freely to Dubai, despite the permission granted to her by the High Court of Bombay.

(3.) Mr. Pramod Kumar Dubey, learned senior counsel for the applicant, submitted that in respect of the lookout notice issued by the Economic Offences Wing (EOW), Mumbai, the Bombay High Court had, pending disposal of the writ petition, granted bail to the applicant and permission to travel to Dubai. However, when she tried to leave the country pursuant to this permission granted by the Bombay High Court, she was detained as the SFIO Delhi office had also issued a lookout notice. In the circumstances, the petition has been moved.