GAJENDRA SINGH S/O SRI KHIM SINGH Vs. STATE OF UTTARAKHAND THROUGH SENIOR SUPERINTENDENT OF POLICE AND

JUDGEMENT

(1.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought writ in the nature of certiorari, quashing the impugned history sheet No. 11/A of 1997, at police station Mallital, District Nainital.

(2.) HEARD learned Counsel for the parties, and perused the affidavit, counter affidavit and rejoinder affidavits.

(3.) IN the counter affidavit on behalf of the Respondents it is admitted that three cases were registered against the Petitioner between 1994 and 1997. It is also not denied that in all the three cases, the Petitioner was acquitted by the trial courts. However, it is stated in the counter affidavit that as the history sheet No. 11/A of 1997 is opened against the Petitioner, he is under surveillance of the police due to that reason.