Delhi High Court - Orders
Directions Gaurav Arya vs Union Of India Through Its Secretary & ... on 15 October, 2025
$~82
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3374/2025 & CRL.M.A. 30699/2025-INTERIM
DIRECTIONS
GAURAV ARYA .....Petitioner
Through: Mr. Asish Nishchal, Mr. Arun
Nischal, Mr. Shivam Kumar Singh,
Advs.
versus
UNION OF INDIA THROUGH ITS SECRETARY & ORS.
.....Respondent
Through: Dr. B. Ramaswamy, CGSC, with Mr.
Chetan Jadon, GP, for UOI.
Mr. Amol Sinha, ASC with Mr.
Ashvini Kumar, Mr. Kshitiz Garg,
Mr. Nitish Dhawan, Advs.
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 15.10.2025 CRL.M.A. 30700/2025 (exemption) Allowed, subject to all just exceptions.
This application stands disposed of.
W.P.(CRL) 3374/2025 & CRL.M.A. 30699/2025 (interim directions)
1. This is a writ petition for quashing and setting aside the lookout circular/proceedings along with the proceedings for cancellation of passport and visa of the petitioner
2. Learned counsel for the petitioner submits that an FIR under Section This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/10/2025 at 22:48:25 420 Cr.P.C was registered at Police Station Cyber Police, Dwarka which does not contain his name. His name figured only in the disclosure statement of the co-accused.
3. He further submits that in January 2025 lookout circular was issued against the petitioner who is settled in Dubai since 22.11.2022. On 20.03.2025, on the basis of the proceedings initiated under Section 82 Cr.P.C, the petitioner was declared as a proclaimed offender by the trial court even though the petitioner was not aware of any such proceedings against him.
4. He further submits that petitioner came to know about the same for the first time when his brother was issued a show cause notice dated 09.05.2025 by the Consulate General of India, Dubai that he and the present applicant were declared proclaimed offenders and lookout circular coupled with proceedings for cancellation of passport and visa, have been initiated against him.
5. Consequently, petitioner challenged the order of declaring him proclaimed offender before the Sessions Court and Sessions Court vide order dated 25.09.2025 set aside the order of the trial court declaring the petitioner as proclaimed offender.
6. Petitioner now seeks quashing of lookout circular and proceedings for cancellation of the passport and visa.
7. Learned ASC who appears for respondent no. 2 submits that petitioner has not joined the investigation.
8. In rebuttal, learned counsel for the petitioner states that since after 25.09.2025, no notice has been received by the petitioner for joining the investigation even though he has already furnished his two local addresses.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/10/2025 at 22:48:25
9. Issue notice. Notice is accepted by learned ASC who appears for respondent no. 3 and learned counsel who appears for respondent nos. 1 and 2.
10. Reply/status report if any, be filed on or before the next date.
11. Re-notify on 13.01.2026 RAVINDER DUDEJA, J OCTOBER 15, 2025/lks/sk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/10/2025 at 22:48:25