V. KARUPPIAH Vs. SUPERINTENDENT OF POLICE, MADURAI DISTRICT

JUDGEMENT

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

(2.) The learned counsel appearing for the petitioner would submit that the petitioner doing mason work. In the year 2015, a case in crime No.268 of 2015 registered for the alleged offences under Sections 147, 148, 294(b), 506(ii) of I.P.C and yet another case in Crime No.270 of 2015 registered for the alleged offences under Section 107 of Cr.P.C., against the petitioner. As of now, in both cases, the petitioner was acquitted. 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 05.09.2020 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.