SURESH NAGAIAH NAIDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking issue of mandamus to delete the name of the petitioner from the rowdy sheet maintained by the respondent No. 3-Police Station.

(2.) The petitioner contends that he is not involved in any criminal activities and belongs to a respectable family. Though, a case had been registered against the petitioner, the petitioner had stood trial in S.C. No. 1149/2013 and has been acquitted through the judgment dated 29.10.2014. The petitioner contends that, apart from the said case, there is no other case registered against the petitioner nor has he indulged in such activity, so as to include his name in the rowdy register. It is in that light, the petitioner is before this Court seeking that his name be deleted from the rowdy sheet.

(3.) Having taken note of the contentions, what is also to be kept in view is that while including the name of a person in the rowdy register, what is also to be kept in view is the activities as has been enumerated in Standing Order No. 1059 of the Karnataka Police Manual. Therefore, when the Competent Authority takes a decision to include a name of the person in the rowdy register, all these aspects of the matter is to be kept in view and a decision is to be taken in that regard. However, if it is found that the petitioner is not involved in any criminal activities, except for the case as referred above, there would be no justification to continue the name of the petitioner in the rowdy register.