R.SENTHIL KUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to the respondents to delete the petitioner's name in the History sheet maintained in the third respondent Police Station in pursuant of the petitioner's representation dated 22.06.2020.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is an Advocate. The defacto complainant is none other than the family member of the petitioner. There was a property dispute pending between the petitioner and the defacto complainant. Hence, in order to wreck vengeance, plenty of criminal cases have been foisted as against the petitioner. In continuation of the same and 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 on the pretext of enquiry in a routine manner. In this regard, the petitioner had already made several representations to delete the History Sheet. But the respondents have not yet considered till date. Therefore, he sought for allowing this petition.

(3.) The learned Additional Public Prosecutor appearing for the respondents submitted that cases in Crime Nos.175 of 2013, 219 of 2020 and 300 of 2020 are pending against the petitioner. Hence, History Sheeted Rowdy Book was opened at the third respondent police station as against the petitioner and it is being expanded regularly as per the Police Standing Order. Therefore, he prays to dismiss this petition.