PARVEEN Vs. STATE OF DELHI

JUDGEMENT

(1.) Learned counsel for the State prays for and is granted permission to place on record status report. As per the status report, last FIR was registered against the petitioner in November, 1998. Thereafter, one calandra under Section 107/151 Cr.P.C. was registered on 3rd June, 1999, but the petitioner was discharged. However, on 4 th November, 2005 proceeding under Section 110(G) Cr.P.C. was initiated to bound down the petitioner for good behavior as he was an habitual offender. Full details of these proceedings are not available. It may be noted that as per the status report, the petitioner has been acquitted in three cases and in one case, FIR No. 165/1998, proceedings are still pending trial.

(2.) The question of entries in surveillance register in bundle A and B has been subject matter of decision in Sarjeet Singh versus Commissioner of Police and Others, 2002 CRL.L.J. 3824. The Division Bench has explained the purpose of the entries in the surveillance register and observed:

(3.) The Division Bench also referred to circular dated 21 st September, 2000, which requires periodical review of the said list depending upon the conduct of the persons mentioned therein. In the said judgment, it has been accordingly held as under:-