M KULOTHUNGA CHOLAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) In these writ petitions, the petitioners seek a writ of Certiorari to call for the records on the file of the fourth respondent in connection with the History Sheet Nos.436, 437, 438, 440, 441, 442, 439, 443, 444, 446, 445, 447, 448, and 449, opened on 7.5.2002 and quash the same.

(2.) The impugned proceeding dated 7.5.2002 that is challenged in these writ petitions reads as follows: "From: The Inspector E1, Lalgudi Police Station Lalgudi. To: The Superintendent of Police Lalgudi Circle, Lalgudi. Sir, Sub: Rowdy History Sheet opening in the marginally noted person-Refreshment. Ref:(1) Lalgudi Ps Cr.No.1174/01 U/s.147, 148, 323, 506 (11) IPC Cr.No.175/02 U/s.341, 324, 506(11) IPC (2) As per the order of the DGP Chennai RC.No.59977 Crime -3(1)/02, dated 22.3.2002. The marginally noted accused in concerned in the cited above case, Ref.No.1 and the case is pending trial in the court of JM, Lalgudi. The activities of said accused may be watched under History Sheet. Hence, I request that kindly permit to open History Sheet on him. Order: Yours Sincerely Open History Sheet Ilangovan Rajendran D.S.P.-Lalgudi Inspector of Police Date: 07.05.2002 Lalgudi History No: 1. 436 M.Kulothunga Cholan S/o.S.Marimuthu 2. 437 M.Karikala Cholan S/o.S.Marimuthu 3. 438 M.Sibi Chakaravarthi S/o.S.Marimuthu 4. 439 M.Raja Raja Cholan S/o.S.Marimuthu 5. 440 K.Senthil Kumar S/o.Kandasamy 6. 441 R.Thunaiyarasan S/o.M.Rengaraj 7. 442 K.Sankar S/o.M.Karuppaiyan 8. 443 Nappolian S/o.S.Manickam 9. 444 M.Mummudi Cholan S/o.S.Manickam 10. 445 Puhalandi @ Vijayanandh S/o.Kulandhaivel 11. 446 M.Panchali W/o.S.Marimuthu 12. 447 T.Devi W/o.R.Thunaiyarasan 13. 448 P.Banumathi W/o.Panaiyadian 14. 449 K.Kalaiyarasan S/o.Kalaiselvan"

(3.) A plain reading of the impugned proceedings dated 7.5.2002 refers to two crimes, viz.,(i) Cr.No.1174/01 for the offences punishable under Sections 147, 148, 323, 506 (11) of Indian Penal Code, and (ii) Cr.No.175/02 for the offences punishable under Sections 341, 324, 506(11) Indian Penal Code, and also the proceedings of the Director General of Police dated 22.3.2002.