SATPAL SINGH CHHABRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Smt. Manju Thakur, learned AGA for the respondents.

(2.) The petitioner has preferred the present writ petition inter-alia with the prayer to quash the impugned order dated 5.7.2018 passed by the S.S.P., Saharanpur rejecting the petitioner's representation for closure of history-sheet No.30-A opened against the petitioner at Police Station Kutubsher, District Saharanpur since 4.4.2006.

(3.) The facts in brief as contained in the writ petition are that the petitioner is a reputed man of his town and doing the business and running a daily newspaper in the name of "Dainik Badri Vishal". It is stated in the writ petition that the petitioner was falsely implicated in 9 cases disclosed in the history-sheet. It is further stated that it is apparent that a series of criminal cases relating to disputed properties for which civil suites were also filed before the court of competent jurisdiction at district Saharanpur, were deliberately instituted against the petitioner and are product of malice. From perusal of the history-sheet, which is appended in the writ petition it is clear that on the basis of nine criminal cases relating to the offences against property, history-sheet in question came into existence for the petitioner in the year 2006. The details of the aforesaid nine cases were mentioned in paragraph 9 of the writ petition. From perusal of the same, it is clear that in some of the cases either final report has been submitted or the proceedings were quashed by the competent authority. It is further stated in paragraph 10 of the writ petition that apart from the nine cases as mentioned in the history-sheet eight other cases were also registered against the petitioner with the reference and mention in paragraph 10 of the writ petition. It is further stated in the writ petition that in as many as four cases reference of which has been made by the petitioner in the petition, the petitioner has no connection.