AMAR PAL SINGH Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed with a view to challenge the opening of history sheet by police station Subzi Mandi, Delhi, against the petitioner. The petitioner has detailed a long history as to how he came to be involved in various false cases and the background in which the history-sheet was opened against him

(2.) For purposes of disposal of this petition, it is not necessary for me to go through all these details. Suffice to say that the history-sheet was admittedly opened against the petitioner on 8/5/1982 under the orders of Deputy Commissioner of Police, North District, Delhi.

(3.) In the counter affidavit, respondent SHO, Subzi Mandi, has given details about five cases which were registered at different times against the petitioner. According to him on review of the activities of the petitioner it was felt that the petitioner is a desperate character and is reasonably believed to be a habitual offender and, therefore, his history-sheet was opened. It is further stated that there was complete justification for opening the history sheet in view of the continuous course of criminal conduct of the petitioner.