ABHAYJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Under challenge herein is a Lookout Circular ('LOC') issued against the petitioner in connection with an FIR No.239/2012, dtd. 9/10/2012 for the offences under Ss. 323, 406 and 498-A of IPC, registered at Police Station Keshrisinghpur, District Sri Ganganagar. The said LOC has been issued by the Bureau of Immigration ('BOI') under instructions of the Police Officials (operating agency i.e. Office of Superintendent of Police, Sri Ganganagar, Rajasthan) pursuant to lodging of the FIR in a matrimonial dispute. FIR was registered on the basis of a police complaint filed by brother of the victim-wife, levelling allegations of assault, breach of trust and cruelty/demand of dowry.

(2.) The facts of the case in hand are both peculiar and self-explanatory.

(3.) Relevant facts leading to filing of the instant petition are as follows :-