D.VIVEK ANAND Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The prayer sought for in the present writ petition is to direct the respondents No.1 to 3 to remove the petitioners name from the History Sheet being maintained at the 3rd Respondents police station as H.S.No.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is a law graduate and completed the decree in the year 2013. Since the petitioner is the petitioner is a law graduate in his family due to some vengeance, three cases has been foisted against the petitioner. 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 07.11.2019 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 third 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.