HARANATH POLICHERLA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed to declare the Look Out Circular (LOC) issued against the petitioner as illegal and arbitrary and also to direct the respondents not to renew the Look Out Circular against the petitioner.

(2.) Heard Sri Dammalapati Sreenivas, learned senior counsel representing Sri Rohit Pogula, learned counsel for the petitioner and the learned Government Pleader for Home.

(3.) Petitioner herein is NRI who is presently residing in United States of America (USA). He is accused No.1 in Cr.No.987 of 2019. On the complaint lodged by Smt.Swathi Policherla, the Police, Miyapur have registered the above case for the offences under Section 498-A IPC against the petitioner herein.