B.SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The writ petition is filed for a Mandamus declaring the FIR No.18 of 2018 on the file of SHO, Women Police Station, Begumpet, Hyderabad, charge sheet dtd. 30/5/2018 in CC.No.186 of 2018 on the file of XV Addl.Chief Metropolitan Magistrate Court, Nampally, Hyderabad, and the Look-out circular dtd. 4/6/2018 issued by the Union of India, Ministry of Home Affairs, Bureau of Immigration, New Delhi, against the 1st petitioner, at the instance of Respondent No. 3 (DCP, North Zone, Hyderabad), as illegal and abuse of process of Criminal Law and to quash the same.

(2.) Petitioners Nos. 1 to 3 have been arrayed as Accused Nos. 1 to 3 in CC No. 186 of 2018. Petitioner No. 1 is the husband of defacto complainant/Respondent No. 4, while Petitioners Nos. 2 and 3 are his father and mother, respectively.

(3.) A look-out circular dtd. 4/6/2018 was issued against Petitioner No. 1. However, this Court, vide an order dtd. 1/2/2019 in IA No. 1 of 2019 in W.P. No. 1905 of 2019, granted a stay on his arrest for one month. Following this, Petitioner No. 1 travelled from the USA to India and filed Criminal Petition No. 478/2019 in CC No. 186 of 2018, seeking the recall of the NonBailable Warrant (NBW) issued against him. This Court, vide an order dtd. 22/2/2019, allowed the petition and recalled the NBW issued against Accused No. 1/Petitioner No. 1. Consequently, the look-out circular issued by Women Police Station, Begumpet, was recalled by the Inspector of Police, Women Police Station, on 23/2/2019.