KAZIA MOHAMMAD MUZZAMMILL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner is resident of Bhatkal Town in Uttara Kannada District. At the material time he was a practising advocate. He has filed the present writ petition inter alia with the prayer to direct the respondents to produce before this Court the 'goonda List' or 'rowdy Sheet' maintained in the Bhatkal Police Station and on perusal thereof, if the name of the petitioner is found therein, then the same should be quashed as being baseless and arbitrary.

(2.) THE Superintendent of Police, who is the sole respondent herein, has filed his Statement of Objections. According to him, keeping in view the antecedents and past activities of the petitioner, his name was entered in Form No. 100 being the Communal Goonda Sheet on 8-1-1993, under Order No. 9/93 dt. 2-1-1993 of the then Superintendent of Police, Uttaraka Kannada. The learned Advocate General, who is appearing for the respondent, has also produced original records to substantiate the appropriateness of making of such an entry.

(3.) IN the Statement of Objections it has been stated that the petitioner was an active member of a Muslim Organisation called "majlis-Isa-O-Tanzim". He was its General Secretary sometime in 1993. It is alleged that he was in the habit of harbouring criminals who are involved in criminal activities like murder and other serious offences during the 1993 Communal Riot.