G.E.CHAKKARAI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The present Criminal Original petition has been filed to issue a direction to the respondents to remove the petitioner's name G.E.Chakkarai @ Chakkaravarthy from the history sheet in 123/2007 maintained by the Inspector of Police, Azhagapuram Police Station.

(2.) The learned counsel for the petitioner would submit that two cases were registered against the petitioner and the same were ended in acquitted. After the said conviction on 07.02.2007, he was duly surrendered. He was in Central Prison at Salem more than nine years without any bad antecedents. Subsequently, he was acquitted and released on 24.01.2019 by the Hon'ble Apex Court. After the said release, he managed his life peacefully with his family and society. But, the respective police officials concerned directed the petitioner to appear frequently before the Police Station under the pretext of enquiry and surveillance which is against the Constitution. There is no incrimination materials against him and the action of the statutory authority in continuing history sheet is illegal and arbitrary. The petitioner made a representation dated 02.06.2020 to the competent authorities to remove his name from the history sheet in 123/2007. But, the respondents have not yet considered till date. Therefore, he sought for allowing this petition.

(3.) Heard Mr.M.Mohamed Riyaz, learned Additional Public Prosecutor for the respondents.