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Judgment
Aggrieved by the action of respondent No.1 in issuing a Look Out Circular (LOC), pursuant to the letter issued by respondent Nos.3 and 4 in connection with FIR No.495 of 2023 of Penamaluru Urban Police Station, Krishna District, dated 24.06.2023 for the offence punishable under Section 498-A of the Indian Penal Code, 1860, and Sections 3 and 4 of the Dowry Prohibition Act, 1961, the present Writ Petition has been filed.
Heard Smt V.Shanti Sree, learned counsel appearing for the petitioner, Sri Thummalapudi Sreedhar, learned Central Government Counsel appearing for respondent No.1 and learned Government Pleader for Home Department appearing for respondent Nos.2 to 4.
Learned Government Pleader for Home Department, while placing on record the communication addressed by the Superintendent of Police, Krishna District vide C.No.244/LOC/C2/2026 dated 31.10.2026 to the Joint Director, Immigration Branch (IB), Ministry of Home Affairs, submitted that a request had been made to withdraw the LOC issued against the petitioner.
Learned Central Government Counsel submitted that he would inform the immigration authorities to take necessary steps on the basis of the communication addressed by the Superintendent of Police, as expeditiously as possible.
Recording the submissions made by the learned Government Pleader for Home Department and the learned Central Government Counsel, and having regard to the fact that the concerned authorities had already issued a communication requesting withdrawal of the LOC, this Court is of the view that nothing further survives for further adjudication in the present Writ Petition and the Writ Petition is liable to be closed.
Accordingly, the Writ Petition is closed. There shall be no order as to costs.
As a sequel thereto, interlocutory applications pending, if any in the Writ Petition, shall also stand closed.