K.JEYAPANDI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This criminal original petition has been filed seeking a direction to direct the first respondent to remove the petitioner's name from the rowdy list maintained by the second respondent by considering the petitioner's representation dated 29.06.2020.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is an agricultural coolie. In the year 2016, a case in crime No.129 of 2016 registered for the alleged offences under Sections 379, 21(v) and 23 of Mines and Minerals (Development and Regulation) Act, 1957 against the petitioner and in the year 2017, yet another case has been registered in Crime No.73 of 2017 under Section 7(1) CLA Act.

(3.) The learned Additional Public Prosecutor appearing for the respondents would submit 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 petition.