Delhi High Court - Orders
Henna Alagh vs Union Of India And Anr on 12 June, 2024
Author: Amit Sharma
Bench: Amit Sharma
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5874/2024
HENNA ALAGH ..... Petitioner
Through: Ms. Ritika Jhurani, Advocate
(through Vc).
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Ashish Dixit, Central
Government Standing Counsel with
Ms. Rashi Mangal, GP for UOI.
Mr. Manish Jain, SPP with Ms.
Sougata Ganguly, Mr. Rukban Tyagi,
Ms. Snehal Sharda & Ms. Gulnaz
Khan, Advocates for ED.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 12.06.2024 CRL.M.A. 35185/2024 (suspend the look-out circular issued)
1. The present application under Section 151 of the CPC seeks the following prayers:
"(a) Suspend the Look-out circular issued by the Respondents against the Petitioner and permit her to travel to Paris for the period 19th -27th June, 2024.
(b) Pass any other Order which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case may also be passed in favour of the Petitioner and against the Respondents."
2. Learned counsel appearing on behalf of the petitioner/applicant submits that previously vide order dated 13.05.2024, the predecessor Bench This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/06/2024 at 20:48:07 of this Court in application, i.e., CM APPL. 25464/2024, granted similar relief to the present applicant/petitioner.
3. Short counter affidavit has been filed on behalf of respondent no. 2/ED wherein they have fairly stated that without prejudice to their rights and contentions, the present application may be allowed, subject to the same conditions as mentioned in the aforesaid order dated 13.05.2024.
4. In view of the above, the present application is allowed. The applicant/petitioner is directed to travel to Paris, France from 19.06.2024 to 27.06.2024, subject to the following conditions:
a) The applicant/petitioner is directed to furnish a security of a sum of Rs.25 lakhs in the form of an FDR before the learned Registrar of this Court.
b) The applicant/petitioner's father is directed to give an undertaking that he shall neither dispose off nor create any third party interest in property, bearing Apartment No.T4-2203, 21st floor, Tower T4, Tata Primanti, Sector 72, Gurugram, during the period the applicant/petitioner is travelling outside the country.
c) The applicant/petitioner's father is directed to deposit his Passport with the Registrar of this Court.
d) That applicant/petitioner shall furnish a detailed affidavit disclosing her detailed itinerary, including her stay at various stations abroad, telephone numbers and residential/hotel addresses. The applicant/petitioner shall also file an undertaking that she shall adhere to the itinerary mentioned in the affidavit and will not visit any other stations. The applicant/petitioner shall also furnish a copy of the air tickets that she has purchased for her travel before the learned Registrar.
e) The applicant/petitioner shall provide the contact numbers which she This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/06/2024 at 20:48:07 will be using during the period she stays abroad, and at least one of the said contact numbers will be kept operational at all times, subject to all fair exceptions, including the period she is on board the aircraft.
f) That applicant/petitioner shall file a self-attested copy of her Passport along with a copy of her visa in the Court on her return to India.
g) The applicant/petitioner shall intimate this Court within 48 hours of her return to India.
h) The permission to travel abroad given in this order shall be subject to other applicable conditions and will not be deemed as a direction to any other authority.
i) In case any of the above conditions are violated, the security shall be forfeited to the State.
5. With the aforesaid directions, the application stands disposed of.
6. List before the Registrar General on 14.06.2024.
AMIT SHARMA, J (VACATION JUDGE) JUNE 12, 2024/bsr Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/06/2024 at 20:48:07