HARSHAVARDHANA RAO K. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court in the subject petition seeking a direction by issuance of a writ in the nature of mandamus directing the 4th respondent/Deputy Commissioner of Police to recall the Lookout Circular (hereinafter referred to as 'the LOC' for short) issued in connection with Crime No.145 of 2021 and consequently permit him to travel beyond the shores of this nation on consideration of the representation so given for its recall.

(2.) Heard Sri S.Mahesh, learned counsel appearing for the petitioner, Sri H.Shanthi Bhusan, Additional Solicitor General appearing for respondents 1 and 2 and Sri K.S.Abhijith, learned High Court Government Pleader appearing for respondents 3 and 4.

(3.) Brief facts that lead to this Court in the subject petition, as borne out from the pleadings, are as follows:- Petitioner and his wife Smt. Navya Bhat got married on 8/4/2009. After about 10 years of marriage a petition is filed by Smt. Navya Bhat under the provisions of the Protection of Women from Domestic Violence Act, 2005 in Criminal Miscellaneous No.89 of 2019 pending before the V Additional Metropolitan Magistrate Traffic Court. Smt. Navya Bhat later seeks custody of the child by initiating proceedings under the Guardians and Wards Act, 1890 in G & WC No. 309 of 2019. The petitioner claims to be in dispute with Smt. Navya Bhat and is a respondent in the aforesaid two cases.