A.ARULRAJ Vs. SUPERINTENDENT OF POLICE SIVAGANGAI DISTRICT

JUDGEMENT

(1.) The prayer sought for in the present writ petition is to to direct the respondents to remove the petitioner's name from the rowdy list of the Kallal Police Station, Sivagangai District.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is doing civil works on contract basis. In the year 2010, the second respondent police has registered a false case in Crime No. 69 of 2010 for the alleged offence under Sections 353 and 506(ii) of IPC and also file final report has been filed before the learned Judicial Magistrate, Karaikudi and the same has been taken cognizance in C.C.No. 231 of 2010. He would also submit that the respondent police had demanded money every month and the respondent police has registered a case against the petitioner in C.C.No. 231 of 2010,w hich also ended in acquittal. In continuation, in order to harass the petitioner and to restrict his movements, at the instigation of the superior officers in the Police Department, Histroy Sheeted Rowdy Book was opened at the second respondent police station and the petitioner was compelled to attend the police station in the pretext of enquiry in a routine manner. In this regard, the petitioner had already made representation on 26.03.2019 to delete the name in the History Sheet, but the respondents have not yet considered till date. Therefore, he sought for allowing the writ petition.

(3.) The learned Government Advocate(Crl.Side) appearing for the respondents submitted that the petitioner is an habitual offender indulging in rowdy activities, extortion, katta panchayats, etc. Hence, History Sheeted Rowdy Book was opened at the second respondent police station as against the petitioner and it is being extended regularly as per the Police Standing Order. Therefore, he prays to dismiss the writ petition.