DEEPAK SOLANKI ALIAS SANSAR Vs. STATE

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure 1973 ('crpc') seeks a direction to quash the history sheet opened in respect of the Petitioner by the Respondents at the Police Station Dwarka, South-West District, Delhi and delete the name of the Petitioner entered in the Surveillance Register maintained at the said police station.

(2.) THE Petitioner states that he has passed 12th class from the Open national School. His family owns a farm land in Village Theriya District sonepat, Haryana. He has been residing at Palam Village with his mother, uncle and a member of the family of the uncle. It is stated that between the years 1992 to year 2003 the Petitioner was falsely implicated in the following four criminal cases: (1) FIR No. 241/99 registered at Police Station, Dwarka under Sections 341/323/34 IPC titled State v. Kuldip etc. (2) FIR No. 522/00 registered at Police Station, Dabri under Sections 307/341/34 IPC titled State v. Ashwani Kumar etc. (3) FIR No. 38/2002 registered at Police Station, Dwarka under sections 308/341/34 IPC titled State v. Rajesh and Ors. (4) FIR No. 26/2003 registered at Police Station Dwarka under Sections 341/323/34 IPC titled State v. Virender Singh Solanki.

(3.) THE father of the Petitioner, who was employed in the Central ordinance Depot, died during the course of his employment. The Petitioner's employment with the Central Ordinance Depot was recommended but he could not be' appointed on account of the four pending criminal cases. At the time of filing of this petition the Petitioner had already been acquitted or discharged in three of the four cases. The fourth case was of a summary nature and has since ended in a compromise. The Petitioner stands discharged in the said case as well.