ASAITHAMBI Vs. SUPERINTENDENT OF POLICE PUDUKOTTAI DISTRICT

JUDGEMENT

(1.) The prayer sought for in the present writ petition is to direct the third respondent to remove the petitioner's name from the History Sheet rowdy list displayed in the notice board by the third respondent police station.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is an agriculturalist and he was implicated in a criminal case in Crime No. 289 of 2010 for the offence under Sections 147,148,302 r/w.149 and 201 of IPC and after full fledge trial, the petitioner was acquitted from said case in SC No. 96 of 2011 by the Additional District and Sessions Court, Pudukottai. 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 third 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 19.12.2019 to delete the name in the History Sheet, but the respondents have not yet considered till date.

(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.