K PANDIYARAJAN Vs. SUPERINTENDENT OF POLICE, PUDUKOTTAI DISTRICT; DEPUTY SUPERINTENDENT OF POLICE, KEERANUR; INSPECTOR OF POLICE, ANNAVASAL POLICE STATION

JUDGEMENT

(1.) This petition has been filed seeking direction to the respondents to remove the name of the petitioner from the history sheet, maintained by the 3rd respondent, i.e. Inspector of Police, Annavasal Police Station, Pudukkottai District.

(2.) The petitioner is basically an agriculturist. Pursuant to the complaint of one Veeraperumal, alleging that the petitioner assaulted complainant's son Ravichandran, a case was registered in Crime No.99 of 2012 under Sections 452, 324 and 506(ii) IPC and the case is pending investigation.

(3.) The claim made by the petitioner herein is refuted by the 3rd respondent on the following grounds: