Andhra Pradesh High Court - Amravati
Datla Naga Krishna Siddhardha vs The State Of Andhra Pradesh, on 25 March, 2025
APHC010146652025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
TUESDAY, THE TWENTY FIFTH DAY OF MARCH
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 7576/2025
Between:
Datla Naga Krishna Siddhardha ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. M VENKATA SAI NIKHIL KASHYAP Counsel for the Respondent(S):
1. GP FOR HOME The Court made the following Order:
The learned counsel for the petitioner submits that the petitioner is under the threat of an alleged Lookout Circular issued against him. It is submitted that the petitioner and his estranged wife have matrimonial disputes. It is also submitted that the petitioner is presently residing in Germany and is represented by a General Power of Attorney holder.
2. It is submitted that the petitioner has sent an email to the Commissioner of Police, Vijayawada, seeking details of the lookout circular, if any, pending 2 against him. It is stated that in the said email, the petitioner intends to visit India to see his parents and kids and also to attend the courts where he is facing trial. The petitioner's wife is holding out a threat of arrest as soon as the petitioner lands in the country, as a lookout circular is said to be pending against the petitioner. It is submitted that though a representation is made to the Commissioner of Police, there is no response from him.
3. The learned counsel for the petitioner submits that he seeks indulgence of this Court and redress for a direction to respondent Nos. 3 and 4 to submit a fresh representation to respondent Nos. 3 and 4 seeking details of the lookout circular, if any, pending. On such representation, respondent Nos. 3 and 4 shall furnish the details of the lookout circular, if any, pending against the petitioner to enable the petitioner to take appropriate legal steps and to appear before the Court concerned for which the lookout circular has been issued. The prayer of the petitioner is justified, as he intends to appear before the Court concerned and also intends to get the lookout circular lifted, as the purpose of issuing a lookout circular is to ensure the attendance of the petitioner for trial before the Court concerned where the case is pending.
4. Considering the same, the petitioner shall make a fresh representation to the respondent Nos. 3 and 4 seeking details of the lookout circular, if any, pending against him. On receipt of such representation, the respondent Nos. 3 and 4 shall communicate to the petitioner the details of the lookout circular, if any, pending against the petitioner. On furnishing of such information, the 3 petitioner shall take recourse to the appropriate Court with regard to the lookout circular, if any, pending against him.
5. With these observations, this Writ Petition is disposed off. There shall be no order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
___________________ JUSTICE HARINATH.N 25.03.2025 PNS