MOHAMMAD AKHTAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Additional Public Prosecutor.

(2.) The present writ petition has been preferred by the petitioner, praying therein that History-sheet Nos. SHA/45-A dated 27th April, 1997, which has been opened by the respondents of the petitioner be quashed and surveillance thereto arising out of the same be stopped.

(3.) It has been argued by the learned counsel for the petitioner that since the police of police-station Safipur, District Unnao was annoyed with the petitioner and thus had opened the history-sheet of Class-A re ferred to above, in the year 1997 and since then the petitioner has been put on surveillance. It has further been argued that after 1993 no criminal case was registered against the petitioner. The petitioner was elected as Chairman of Town Area Safipur in the year 1995 and remained as such up to the year 2000.