AFTAB ALAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mrs. Manju Thakur, learned A.G.A.-I along with Sri G.P. Singh, learned A.G.A-1 for the State and perused the record.

(2.) This writ petition has been filed seeking a writ, order or direction in the nature of certiorari quashing History Sheet No.21-B opened against the petitioner at Police Station Shahganj, District Allahabad with a further prayer to issue a writ in the nature of mandamus directing the respondents not to keep surveillance on the petitioner in pursuance of the said history sheet. concept of and philosophy behind history sheet

(3.) When the term "history-sheeter" is mentioned, it conjures an image of a seasoned criminal with an extensive record. The question arises: who exactly are these history-sheeters, and how does the police categorize someone as such? What disadvantages does a criminal face after being labeled a history-sheeter, and what consequences does it entail? These queries find answers in the following exploration.