GANESAN Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) AGGRIEVED by the order dated 24.10.2005, passed by the Deputy Superintendent of Police, Aruppukottai Sub-Division, Aruppukottai, Virudhunagar District, rejecting the request of the petitioner, to delete his name from the history sheet of rowdies, the petitioner has come forward with the present writ petition to quash the same.

(2.) ACCORDING to the petitioner, he is an agriculturist. Due to property dispute, his paternal uncle lodged a complaint with the Sub-Inspector of Police, M. Reddiapatty Police Station, Virudhunagar District and that a case in Crime No. 99 of 2002 was registered against the petitioner and Others, under Sections 448, 427 and 506(2) IPC. As there was an illegal demand to delete the name of the petitioner and his family members from the criminal case, the same was refused by the petitioner. The Sub-Inspector of Police, M. Reddiapatty Police Station, became inimical towards the petitioner and Others. Though a final report was filed in C.C. No. 100 of 2003, on the file of the Learned Judicial Magistrate, Aruppukottai, the criminal Court acquitted the petitioner of the charges, as no witnesses supported the prosecution.

(3.) BY an order, dated 3.8.2005, this Court directed the Deputy Superintendent of Police, Virudhunagar District, Virudhunagar, to pass orders on the representation. Pursuant to the directions, of this Court, the Deputy Superintendent of Police, Aruppukottai Sub-Division, Aruppukottai, has rejected the request, which is impugned in this present writ petition.