Karnataka High Court
Chethan Gopala Reddy vs Union Of India on 24 March, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2026:KHC:16815
WP No. 35889 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 35889 OF 2024 (GM-RES)
BETWEEN:
CHETHAN GOPALA REDDY
S/O M.G.GOPALA REDDY,
AGED ABOUT 35 YEARS,
RESIDING AT NANDAGOKULA NILAYA,
8TH CROSS, A BLOCK, JAYANAGARA,
KOLAR - 563 101.
...PETITIONER
(BY SRI PRASANNA KUMAR P., ADVOCATE)
AND:
1. UNION OF INDIA
BY MINISTRY OF HOME AFFAIRS,
Digitally signed JAIN SINGH MARG,
by SANJEEVINI
J KARISHETTY HANUMAN ROAD AREA,
Location: High
Court of CONNAUGHT PLACE,
Karnataka NEW DELHI - 110 001.
REPRESENTED BY ITS
HOME SECRETARY.
2. BUREAU OF IMMIGRATION
MINISTRY OF HOME AFFAIRS,
5TH FLOOR, 'A' BLOCK,
TTMC, BMTC BUS STAND BLDG.,
K.H.ROAD, SHANTHINAGAR,
BENGALURU - 560 027
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NC: 2026:KHC:16815
WP No. 35889 of 2024
HC-KAR
REPRESENTED BY ITS SECRETARY.
3. STATE OF KARNATAKA
BY BANGARPET PS,
KOLAR ROAD, VIVEKANAND NAGAR,
BANGARPET, K.G.F SUB-DIVISION,
K.G.F., KARNATAKA - 563 114,
REPRESENTED BY ITS
STATION HOUSE OFFICER.
...RESPONDENTS
(BY SRI SHANTHI BHUSHAN H., DSGI FOR R-1 AND R-2;
SRI B.N.JAGADEESHA, ADDL.SPP FOR R-3)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA READ WITH SECTION 482 OF
CR.P.C.,/ SECTION 528 OF BNSS, 2023 PRAYING TO i) CALL
FOR RECORDS; ii) QUASH THE IMPUGNED LOC DATED
19/08/2024 IN LOC LETTER LOC REF. NO.
2024/10056/00001124 ISSUED BY THE R2 (PRODUCED VIDE
ANN-A) AND ALL FURTHER PROCEEDINGS EMANATING OUT OF
IT.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner is before this Court seeking the following prayer:
"(i) Call for records;
(ii) Issue a Writ of certiorari or similar kind of writ quashing the impugned LOC dated 19.08.2024 in LOC Letter LOC Ref No. 2024/10056/00001124 -3- NC: 2026:KHC:16815 WP No. 35889 of 2024 HC-KAR issued by the 2nd respondent (produced vide Annexure 'A'); and all further proceedings emanating out of it.
( iii) Pass such other writ, order or direction as deemed fit in the circumstances of the case."
2. Heard Sri Prasanna Kumar P., learned counsel for the petitioners, Sri Shanthi Bhushan H., learned DSGI for the respondent Nos.1 and 2 and Sri B.N.Jagadeesha, learned Additional State Public Prosecutor for respondent No.3.
3. In the light of the settlement arrived at between the parties in Crl.P.No.3521/2026, the said petition is disposed permitting the parties to compound the offences, as it is a matrimonial dispute. The impugned lookout circular is issued solely on the score that a crime is registered against the petitioner. In the light of the settlement arrived at between the parties, the lookout circular stands recalled. All this would be subject to the petitioner appearing before the concerned Court on 25.03.2026, before the concerned family Court, where the matter is listed on 25.03.2026.
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NC: 2026:KHC:16815 WP No. 35889 of 2024 HC-KAR
4. With the aforesaid observations, the writ petition is allowed and the impugned lookout circular dated 19.08.2024 stands recalled.
Ordered accordingly.
Sd/-
(M.NAGAPRASANNA) JUDGE NVJ List No.: 3 Sl No.: 3