Andhra Pradesh High Court - Amravati
Velamala Ravi Kumar vs The State Of Andhra Pradesh on 2 March, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
CRIMINAL PETITION No.929 of 2021
ORDER:-
Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.
The petitioner seeks to quash the lookout circular issued against him by the Commissioner of Police, Visakhapatnam.
The petitioner is A-1 in C.C.No.3126 of 2019 on the file of the 1st Additional Chief Metropolitan Magistrate, Visakhapatnam. He has been facing prosecution for the offences punishable under Section 498A IPC and under Sections 3 and 4 of the Dowry Prohibition Act in the said case. Owing to the absence of the petitioner in the said case, the trial Court has issued non-bailable warrant against him to secure his presence in the said Court. Consequently, lookout circular was also issued against him by the Commissioner of Police, Visakhapatnam. Thereafter, the petitioner was arrested in Cochin on execution of non-bailable warrant that was issued against him. He was produced before the trial Court and he was also enlarged on bail on 19.08.2019. Therefore, since the purpose of issuing lookout circular (LOC) is attained, the petitioner now seeks to quash the said LOC.
Learned Additional Public Prosecutor, on instructions, would submit that the petitioner was arrested on execution of non- bailable warrant issued against him and he was also produced before the trial Court and he was enlarged on bail. 2
Therefore, in the said facts and circumstances of the case, as the petitioner was already arrested on execution of non-bailable warrant issued against him and as he was also produced before the trial Court and as he was enlarged on bail and as he is now available for trial in the trial Court, this Court is of the considered view that the aforesaid lookout circular issued against him is liable to be quashed.
Therefore, the Criminal Petition is allowed and the lookout circular dated 29.06.2020 issued by the Commissioner of Police, Visakhapatnam, against the petitioner, is hereby quashed.
Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.
_____________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date: 02.03.2021 AKN 3 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION No.929 of 2021 Date: 02-03-2021 AKN