LATCHIYA VEERAN Vs. SUPERINTENDENT OF POLICE PUDUKOTTAI DISTRICT

JUDGEMENT

(1.) The prayer sought for in the present writ petition is to direct the second respondent to remove the name of the petitioner from the rowdy list in the H.S.No. 248 of 2013.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is an accused in Crime No. 48 of 2014 on the file of the second respondent for the offence under Section 302 of IPC and the case was charge sheeted and trial was conducted before the Additional District and Sessions Court, Pudukottai in S.C.No. 48 of 2014 and the petitioner was acquitted by the trial court on 06.01.2016. Thereafter the petitioner was falsely implicated as an accused in Crime No.66 of 2013 on the file of the second respondent for the offence under Sections 294(b), 323 and 506(ii) of IPC and the case was charge sheeted before the learned Judicial Magistrate, Pudukottai in STC No. 301 of 2013 and was acquitted by the trial court on 07.03.2014. In continuation, in order to harass the petitioner and to restrict his movements, at the instigation of the superior officers in the Police Department, Histroy Sheeted Rowdy Book was opened at the second respondent police station and the petitioner was compelled to attend the police station in the pretext of enquiry in a routine manner. In this regard, the petitioner had already made representation on 27.12.2019 to delete the name in the History Sheet, but the respondents have not yet considered till date. Therefore, he sought for allowing the writ petition.

(3.) The learned Government Advocate(Crl.Side) appearing for the respondents submitted that the petitioner is an habitual offender indulging in rowdy activities, extortion, katta panchayats, etc. Hence, History Sheeted Rowdy Book was opened at the second respondent police station as against the petitioner and it is being extended regularly as per the Police Standing Order. Therefore, he prays to dismiss the writ petition.