ZAIN SHERIFF Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, petitioner is challenging the look out circular issued against his father. The father of the petitioner is a citizen of India and he holds a passport duly issued by the Indian Government bearing passport No. G-0020806. The father of the petitioner is presently staying in Dubai.

(2.) It is the case of the petitioner that he was married to one Sadaf Sheriff. In view of differences between them, certain criminal as well as civil proceedings including matrimonial case for divorce have been instituted between then and the said cases are pending. Out of them, Crime No. 196 of 2011 is registered against the petitioner and his family members including the father of the petitioner for the offences punishable under Sections 341, 323, 504 and 506 of Indian Penal Code,1860 and Crime No.255 of 2011 is registered against the petitioner's father by the petitioner's father-in-law, petitioner's wife and others. These cases are pending before the 5th respondent-Pulikeshinagar Police Station.

(3.) Insofar as Crime No.255 of 2011 is concerned, the father of the petitioner has already obtained anticipatory bail and is enlarged on bail after arrest. Insofar as Crime No.196 of 2011 is concerned, except the offence under Section 341, the other offences for which the complaint is filed under Sections 504 and 506 are non-cognizable.