ASSISTANT COMMISSIONER OF POLICE Vs. CHANDRABOSE

JUDGEMENT

(1.) The appeal is directed against the order passed by the learned single Judge dated 31.08.2015 passed in W.P(MD)No.14740 of 2015.

(2.) The said writ petition was filed for the issuance of a writ of certiorarified mandamus, to call for the records relating to the impugned order passed by the first appellant in C.No.09/Memo/AC-ANR/L & O/MC/15, dated 03.07.2015 and quash the same and consequently to direct the first appellant to close the history sheet.

(3.) The respondent aggrieved by the history sheet opened against him on 11.02011 has filed the above writ petition to remove his name from the history sheet.