(1.) HEARD Mr.G.Marimuthu, the learned counsel appearing on behalf of the petitioner, as well as Mr.K.M.Vijaya Kumar, the learned Special Government Pleader appearing on behalf of the respondents.
(2.) THE main contention of the learned counsel appearing on behalf of the petitioner is that, in spite of the fact that there is no case pending against the petitioner, as on date, the name of the petitioner is found in the History Sheet, maintained by the fourth respondent.
(3.) THE writ petition is disposed of with the above directions. No costs.