L RAVINDRAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court seeking for a direction to the first respondent, the Commissioner of Police, Chennai to give suitable directions to the third respondent, the Inspector of Police, K-5 Police Station, Peravallore, Chennai to remove the name of the petitioner from the rowdy list record.

(2.) THE Inspector of Police (L & O), K-5, Peravallur Police Station, Chennai addressed the Assistant Commissioner of Police (L & O), Secretariat Colony, Chennai intimating that the petitioner L.Ravindran, who is otherwise known as Ravi alias Ravichandran alias Ravindranath, S/o Lakshmipathy along with two others were involved in a murder case due to group rivalry. A case was registered by K-1 Sembium Police Station and the charge sheet was filed and the trial was conducted before the Second Additional Sessions Court, Chennai in S.C.No.204 of 1994. However, the case ended in acquittal. He further stated that discreet enquiries about all the accused revealed that they were acting as Goondas and never mind to mend their ways. THE Assistant Commissioner of Police (L & O), Sembium Range, Madras, by order dated 20.7.98, had ordered as follows:- "THE Inspector of Police/K5 PS Open Rowdy Sheets for (1) Ravi @ Ravichandran (2) Ravi @ Reddy Ravi (3) Thanigai Mani and watch him till 31.12.98."

(3.) THE following are some of the provisions in the Police Standing Orders relating to opening of History Sheet against a person and they are extracted as follows:-