GATLA SUBASH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Home appearing for respondents 1, 2 and 4 and learned Standing Counsel appearing for 3rd respondent.

(2.) On matrimonial issues, Smt Gatla Sunitha reported cognizable crime on 29.01.2020 and Cr.No.40 of 2020 was registered under Section 498-A and 494 of Indian Penal Code in Nacharam Police Station. In connection with the said crime, a requisition was made for issuing Look Out Circular (LOC) and accordingly LOC was issued. In this writ petition, petitioner is challenging continuation of LOC.

(3.) According to the instructions furnished to learned Assistant Government Pleader for Home, after completing the investigation, charge sheet is filed in the Court of IV Additional Metropolitan Magistrate, L.B.Nagar on 10.04.2020. The learned Magistrate took cognizance of the crime and petitioner is facing trial in C.C.No.4942 of 2020. On account of subsequent developments, the Inspector of Police addressed letter on 07.12.2020 to the Commissioner of Police, Rachakonda Commissionerate requesting him to cancel the LOC.