RAHUL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Swetashwa Agarwal, learned counsel for the petitioner and learned AGA for the State-respondent.

(2.) The present writ petition has been preferred for a direction in the nature of certiorari, quashing the impugned order dtd. 27/3/2020, passed by the Senior Superintendent of Police, Saharanpur (in part) whereby his prayer for closing of History-sheet No. 147-A, Police Station Rampur Maniharan, District Saharanpur, has not been considered, nor accepted, rather the police surveillance has been merely closed temporarily.

(3.) The brief facts, which emerged from the record qua to his criminal history is Case Crime No. 234/2014, under Sec. 302/34 IPC, Police Station Rampur Maniharan, District Saharanpur, was lodged upon the information furnished by police of Police Station Rampur Maniharan, District Saharanpur and based upon the testimony of police witnesses only. In the said proceeding, petitioner was acquitted of the charges framed against him by the impugned judgment and order dtd. 12/6/2015 passed by the Additional Sessions Judge, Court No. 3, Saharanpur. It is also submitted that for all practical purposes, the said judgment and order has attained finality. No appeal has been preferred against the said judgment.