K VENKATTESN ALIAS MILAGAIPODI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties concerned.

(2.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Mandamus to direct the respondents, to remove the petitioner's name from the History Sheet (Rowdy S.No.1/2008), on the file of the third respondent and to pass such further orders, as this Court may deem fit and proper in the facts and circumstances of the case.

(3.) IT has been further stated that a group of persons, belonging to the rival group, had instigated the Police officials to register a case against the petitioner. Hence, two cases, in Crime Nos.585 and 588 of 2008, had been registered against the petitioner. Thereafter, the name of the petitioner had been changed, as Milagaipodi venkatesan. The said cases are still pending and the petitioner had not been convicted after finding him guilty of the offences alleged. Thereafter, on 19.2.2009, another case had been registered against the petitioner, in Crime No.87 of 2009, on the instigation of one Raju, stating that he had been threatened by the petitioner, with dire consequences. As such, the name of the petitioner had been kept in the history sheet, as a rowdy, from the year, 2008 onwards, by the third respondent Police.