GANESHAMOORTHY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This criminal original petition has been filed seeking a direction to direct the respondents 1 and 2 to remove the name of the petitioner from the History Sheet maintaining by the third respondent against the petitioner by considering the petitioner's representation dated 30.05.2020 within the time stipulated by this Court.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is studying third year B.Sc(tourism) in Madurai Kamarajar University. In the year 2016, a case in crime No.1468 of 2016 has been registered for the alleged offence under Section 302 of I.P.C and thereafter, he was acquitted in the said case in S.C.No.136 of 2017 on the file of the Additional District Sessions Judge, Madurai. In continuation, in order to harass the petitioner and to restrict his movements, at the instigation of the Superior Officers in the Police Department, History 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 29.06.2020 to delete the name in the History Sheet, but the respondents have not yet considered till date. Therefore, he sought for allowing the criminal original petition.

(3.) The learned Additional Public Prosecutor appearing for the respondents, on instructions, 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 third 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.