BAGADI SANTOSH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr. Sattaru Rajani, learned counsel for the petitioner; Sri Ajay, learned Assistant Government Pleader for Home, appearing for respondents 4 to 6 and Sri O.Uday Kumar, learned Central Government counsel appearing for respondents 1 to 3.

(2.) The above writ petition is filed to declare the Look-Out Circular issued against the petitioner by respondents 1 to 3 at the instance of 4 to 6 in Criminal No.319 of 2024, Airport Police Station, Visakhapatnam, as illegal and arbitrary and a violation of Article 21 of Constitution of India.

(3.) The petitioner has been working as a Manager in Capgemini Australia. He came to India on 1/2/2025 to attend the last rites of his father-in-law. The petitioner was detained in Visakhapatnam Airport, and he was informed about the Look-Out Circular pending against him.