LAGUBEERU VENKATA ARUN KIRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Writ Petition is filed seeking to declare the action of respondent Nos.3 to 6 in issuing Look-out Circular (LOC) against the petitioner in connection with Crime No.77 of 2025 of Mahila UPS, Visakhapatnam, Visakhapatnam Commissionerate, registered for the offences punishable under Sec. 85 of the Bharatiya Nyaya Sanhita, 2023 (Sec. 498-A IPC old) and Ss. 3 and 4 of the Dowry Prohibition Act, as illegal and arbitrary and consequently to set aside the Look-Out Circular issued against the petitioner enabling him to travel from Visakhapatnam to Abu Dhabi on 8/2/2026.

(2.) Case of the petitioner is that he is working as an Electrical Technician in Emirate Global Aluminium Dubai. He married one Satyavarapu Kavitha on 14/2/2021. After they blessed with a child, his wife filed a case in DVC No.21 of 2024 on the file of the learned VII Additional Judicial Magistrate of First Class-cum-VII Additiobnal Senior Judge, Visakhapatnam. Petitioner filed FCOP No.699 of 2024 seeking divorce and his wife filed FCOP No.1553 of 2025 for maintenance before the learned Additional Judge, Family Court-II, Visakhapatnam. On 15/4/2025, petitioner's wife filed a case in Crime No.77 of 2025 on the file of the Mahila Urban Police Station, Visakhapatnam, for the offences punishable under Sec. 85 of the Bharatiya Nyaya Sanhita, 2023 (Sec. 498-A IPC old) and Ss. 3 and 4 of the Dowry Prohibition Act. On receiving the notice in the said crime, he appeared before the Mahila Police Station on 26/4/2025 and he was enlarged on bail and returned to Dubai on 28/4/2025. Police filed charge sheet in the above crime, which was numbered as CC No.2753 of 2025 on the file of the learned I Additional Chief Judicial Magistrate, Visakhapatnam. Petitioner states that when the case in FCOP No.1553 of 2025 was posted to 17/1/2026, he applied leave and arrived to Visakhapatnam Airport from Abu Dhabi on 14/1/2026. Then the Airport police apprehended him on the ground that Look-out Circular was issued against him and later he was released on furnishing sureties.

(3.) Learned counsel for the petitioner submits that due to pendency of LOC issued against him, the petitioner was unable to leave India and extended his leave for one week. He has to report for duty on 9/2/2026 and the departure date is on 8/2/2026. If the petitioner is retained under the guise of LOC, he would lose his job at Dubai.