C SELVAKUMAR Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER seeks for issuance of Writ of Mandamus directing the third respondent to delete the name of the name of the PETITIONER from the Criminal List on the file of the Fourth Respondent.

(2.) CASE of the Petitioner is that he fell in love with one Kayalvizhi, who belongs to backward community (Maravar) and that there was strong objection from her family members regarding their love affair. The Petitioner is said to have married Kayalvizhi on 19.2.2003 and registered the same in the Sub Registrar Office, Thallakulam. According to the Petitioner, the marriage was not to the liking of the family of his wife- Kayalvizhi and at their instigation criminal cases were registered against the Petitioner. Though the criminal cases ended in acquittal, the respondents 4 and 5 have criminal list. Further case of the petitioner is that the made a complaint to respondents 1 to 3 take action on the erring police officials and requested them to remove his name from the criminal list and the Assistant Commissioner of Police promised to re move the Petitioner's name from the criminal list, but later failed to remove his name there after and hence the Writ Petition.

(3.) THERE were at least two cases against the Petitioner as under:- Crime Number Offence Remark Cr.No. 587/2002 Anna Nagar police Station U/s. 307 I.P.C. acquitted Cr. No. 1390/2004 S.C. No. 237/2005 U/s.392 r/w 397 I.P.C. acquitted