(1.) The present writ petition is filed under Article 226 of the Constitution of India seeking following relief:
(2.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(3.) Learned counsel for the petitioner submits that the respondents issued Look Out Circular (LOC) against the petitioner on 13/10/2023 pursuant to the request made by the 3rd respondent in relation to the Crime No.14 of 2020. He further submits that the said crime is in investigation stage itself. Pursuant to same, the petitioner requested the police to take appropriate action. In view of the said request, the 3rd respondent issued written instructions to the 1st respondent to withdraw the LOC issued against the petitioner. Accordingly, the 1st respondent has withdrawn the LOC issued against the petitioner.