DEVAKI NANDAN DIXIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sachin Shukla, learned counsel for the petitioner and learned AGA for the respondents State.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner is praying for quashment of History Sheet No. 248-A dated 14.05.2008 opened by the respondent no.3-Station House Officer, Atrauli, District Hardoi against the petitioner at Police Station Atrauli, District-Unnao.

(3.) Learned counsel for the petitioner has submitted that on the basis of seventeen criminal cases lodged against the petitioner, the history sheet, bearing No. 248-A has been opened against the petitioner. He has submitted that out of seventeen cases, in four cases i.e. Case Crime Nos. 368 of 1992, 393 of 1992, 396 of 1992, final report has been submitted by the Investigation Officer, whereas in twelve criminal cases i.e. Case Crime Nos. 192 of 1992, 27 of 1993, 140 of 1992, 404 of 1992, 405 of 1992, 138 of 1992, 24 of 1993, 24 of 1993, 92 of 1995, 193 of 1997, 44 of 2000 and 199 of 2000, the petitioner has been acquitted by the competent court and now only one criminal case i.e. Case Crime No. 156 of 2000, under Sections 302 , 394 I.P.C. at Police Station Atrauli, District Hardoi, is pending.