SHANMUGAVADIVEL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayer sought for in the present Wirt Petition is to direct the directing the respondents herein to remove petitioner's name from the History Sheet No.70/2005 maintained by the third respondent within the time stipulated by this Court.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is doing agriculture. The third respondent police, Karuppaoorani Police Station and Virudhunagar Police Station have registered false cases against the petitioner and most of the cases were closed as mistake of fact and in some of such ases, there is no evidence or material to substantiate the false cases and the police so far did not file the charge sheet in such false cases. He would further submit that the third respondent has also opened a History Sheet in H.S.No. 70 of 2005. 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 17.12.2019 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.