1. The applicant-original petitioner is facing Look Out Circulars issued at the instance of State Bank of India, UCO Bank and Central Bureau of Investigation.
2. By these interim applications, the applicant-petitioner seeks leave to travel from Mumbai to Dubai for business purpose and from Dubai to Germany and New York for personal work between the period from 19th March 2025 to 10th April 2025.
3. We have heard the learned counsel for the parties and we have perused the documents on record including the earlier orders passed by this Court by which the applicant-petitioner was permitted to travel abroad by imposing various conditions. It is informed that pursuant to earlier orders, the applicant has returned back and has complied with the conditions imposed.
4. In the light of the fact that on various earlier occasions the applicant-petitioner was permitted to travel abroad, the last such order being passed on 4th February 2025, and that the applicant-petitioner has complied with the terms and conditions as also it is not the grievance of the respondent no.3-Banks that the conditions imposed by the earlier orders were flouted, we are inclined to grant such leave subject to the following conditions :-
(a) The applicant-petitioner shall file an undertaking stating that he shall strictly adhere to the itinerary more particularly set out at Exhibits “E”, respectively, to both the affidavits-cum-undertakings dated 28th February 2025. In the aforesaid undertakings, the applicant shall also disclose the details of his airline tickets including the addresses of the hotels where he would be staying / residing along with other contact details. This undertaking shall also state that the applicant shall return back to India on or before 11th April 2025.
(b) The applicant-petitioner shall also file an undertaking stating that he would not apply for renewal or extension of this order until he returns back to India.
(c) Both the aforesaid undertakings shall be served on the Advocates for State Bank of India, UCO Bank as well as CBI before the date of departure.
(d) Considering that the applicant-petitioner is travelling for business purpose in addition to personal work, within one week from 11th April 2025, he shall file a separate affidavit explaining business meetings he held during the above travel and with whom, together with the contact details of the persons he met and the details of the businesses he was able to generate, if any. In this affidavit, the applicant-petitioner shall also state the expenses incurred by him during the above travel and the source/s of income used for funding the said expenses with necessary proof. This affidavit shall also be served on the Advocates for State Bank of India, UCO Bank as well as CBI within a period of one week from 11th April 2025.
5. The applicant-petitioner is permitted to travel from Mumbai to Dubai for business purpose and from Dubai to Germany and New York for person work between the period from 19th March 2025 to 10th April 2025 on aforesaid conditions.
6. Subject to the above conditions, the Look Out Circulars issued at the instance of State Bank of India, UCO Bank and Central Bureau of Investigation against the applicant-petitioner are suspended upto 11th April 2025. It is clarified that this order does not apply to any other Look Out Circular and/or restraint order, if issued by any other Authority/Court/Agency/Bank.
7. The Immigration Authorities at all Ports of Departure including all Airports will permit the applicant-petitioner passage and allow him to take his flights out of the country irrespective of whether State Bank of India, UCO Bank and Central Bureau of Investigation have notified them or not and irrespective of whether this suspension is noted in the Immigration Authorities’ systems or otherwise.
8. The Immigration Authorities shall not insist upon a certified copy of this order but will act on presentation of an authenticated or digitally signed copy of this order.
9. List for reporting compliance on 17th April 2025.
