V THIRUPATHY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to delete the name of the petitioner from the history sheet on the file of the second respondent.

(2.) Heard Mr.T.Lajapathi Roy, learned counsel for the petitioner and Mr.N.Shanmugaselvam, learned Additional Government Pleader for the respondents.

(3.) Learned counsel for the petitioner has submitted that a false case was registered against the petitioner in Cr.No.301 of 2013 u/s.294(B), 323, 452 and 506(II) of IPC and another case was registered in Cr.No.302 of 2013 u/s.341, 294(B), 323, 352 and 506 (II) of IPC. In both the cases, the petitioner has been arrayed as Accused No.1. The second respondent, after investigation, has filed charge sheets in both the cases and based on the said charge sheets, the cases were taken on file in C.C.No.6 of 2015 and C.C.No.75 of 2015 on the file of the learned Judicial Magistrate, Pattukottai. In both the cases, the petitioner was acquitted on 28.05.2015. He further submitted that during pendency of the aforesaid cases, the respondents had opened a history sheet against the petitioner. After disposal of the aforesaid cases, no fresh case has been registered against the petitioner. He further submitted that the petitioner has submitted a representation before the first respondent to delete his name from the history sheet, but so far, no order has been passed and hence, he requests to direct the respondents to remove the petitioner's name from the history sheet.