S. PRABHU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed directing the respondents to revoke the history sheet No.875/2009.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is a Coolie. In the year 2011, the respondent police has registered a false case for the alleged offence under Sections 148, 506(ii) and 3(1) of PPD Act and also final report has been filed before the Chief Judicial Magistrate, Thanjavur and the same has been taken cognizance in S.C.No.16 of 2011. He would also submit that the respondent police had demanded money every month and the respondent police has registered a case against the petitioner in S.C.No.16 of 2011, which also ended in acquittal. 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 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 17.09.2019 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 Additional Public Prosecutor 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 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 writ petition.