S VANI Vs. SUPERINTENDENT OF POLICE SIVAGANGAI

JUDGEMENT

(1.) IN all these writ petitions, the petitioners have raised questions of far-reaching importance, namely, the rights of citizens of INdia to lead a free life subject to social control imposed by valid law. The question raised in all these writ petitions at the instance of the alleged dis-reputable characters cannot be allowed to deflect the perspective of this Court. If the police do what they did to these petitioners, they can also do the same to the honest and law abiding citizens.

(2.) THE common thread in all these three writ petitions are that the actions taken by the respective Station House Officers in opening History Sheets in the name of the petitioners, mechanically counter signed by the respective Superior Police Officers is justified.

(3.) IN W.P. No. 2286 of 2005, the petitioner was an elected Panchayat President of Soolamangalam Village. It is stated that he belonged to the DMK Party and due to animosity, the INspector of Police, Ayyampettai Police Station, Thanjavur District, foisted a criminal case against the petitioner. Utilising that opportunity, the INspector of Police included the name of the petitioner in a History Sheet maintained for rowdies in that P.S. area. He had challenged the said inclusion and sought for removal of his name from the list. The writ petition was admitted on 23.3.200A counter affidavit was filed by the INspector of Police, Ayyampettai Police Station on 9.