RAGHUBIR SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) On 9.3.1974, SHO of Pol. Stn. Kingsway Camp recommended the name of the petitioner for opening of the history sheet and an entry into the Surveillance Register on the averments that after leaving the school, the petitioner became vagabond and came in association with Rajpal and Joginder residents of village Sahipur and Dhani Ram resident of village Haiderpur. He started his criminal career in the year 1969. He has so far been arrested in four cases of P.S. Alipur and Kingsway Camp. He further observed that the petitioner was sentenced to three months R.I. in case F.I.R. No. 22 dated 23.1.1970 u/s 392 Indian Penal Code ., P.S. Alipur. His paternal uncle Ram Krishan is B.C. of Bundle 'A' of P.S. Kingsway Camp. The nefarious activities of Ram Krishan also attribute to the criminal career of this B.C. to a great extent. The history sheet of this B.C. is prepared. The orders may kindly be passed to keep the history sheet of this B.C. on bundle 'A' so that the activities of this B.C. can be closely and constantly watched.

(2.) The DSP of the area vide Order dated 12.3.1974 agreed with the proposal and recommended that the name of the petitioner be kept in bundle 'A' and his name be also entered in register no. X Part II. This recommendation was finally approved by the S.P. on the same day.

(3.) This very order is under challenge and the petitioner seeks the issuance of a writ, order or direction in the nature of mandamus commanding the respondents to remove the entry from the police Surveillance register and to close the history sheet.