J. ARUN Vs. SUPERINTENDENT OF POLICE, THOOTHUKUDI DISTRICT

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to direct the the second respondent to remove the petitioner's name from the History Sheet maintain by the third respondent.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is a Panchayat President of Alwarthirunagari Panchayat. In the year 2019, a case in Crime No.238 of 2019 has been registered for the alleged offences under Sections 147, 342, 347, 364, 302 and 506(ii) of I.P.C against the petitioner and the same is pending for investigation. 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 21.09.2020 to delete the name in the History Sheet, but the respondents have not yet considered till date. Therefore, he sought for allowing this writ petition.

(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 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.