S. ARUMUGAM Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition has been filed directing the respondents No.2 and 3 herein to remove the petitioner name from History Sheet record in H.S.No.73 of 1994 on the file of the third respondent police station as per the petitioner representation dated 19.11.2019.

(2.) The learned counsel appearing for the petitioner would submit that the third respondent police has registered a false cases and the same was 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 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 19.11.2019 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. He would further submit that as on date there are ten cases pending against the petitioner. Therefore, he prays to dismiss the writ petition.