As per case facts, individuals involved in an investigation challenged "Look Out Circulars" (LOCs) that prevented them from traveling abroad. They claimed they had fully cooperated with the investigation and ... had never evaded the law. The question arose whether the LOCs should remain active when the petitioners had already joined the investigation and regularly returned from previous authorized travels. Finally, the High Court quashed the LOCs, finding that none of the legal requirements for keeping them active were met. The court noted the petitioners' consistent cooperation and directed them to simply keep the trial court informed of their future travel plans and residence details instead of being barred from travel.