ARVIND SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This petition has been filed for quashing of the impugned order dated 3.2.2014 passed by the Senior Superintendent of Police, Varanasi refusing to close the history sheet of the petitioner on certain grounds. The second prayer made is for quashing of the order dated 24.7.2010 passed by the Deputy Inspector General of Police, Varanasi Range, Varanasi, whereby a representation of the petitioner for closing the history sheet of the petitioner has been rejected.

(2.) At the very outset, it may be mentioned that a report was obtained from Police Station Cantt, Varanasi about the pendency of criminal cases against the petitioner that has resulted in the opening of the history sheet against him under the U.P. Police Regulations. The extract of the said Regulations under Chapter XX have been filed along with the writ petition as Annexure 19. The history sheet of the petitioner is numbered as 75-A. According to Regulation 223, Registration and Surveillance of Bad Characters known as a crime note book shall be kept at every police station containing the information of the crime and criminals referred to therein. The entries have to be made in five parts and Part (V) has to be maintained in accordance with the instructions contained in paragraph 228 of the U.P. Police Regulations. This proceeds to describe the classification of history sheets, namely, Class-A and Class-B history sheets. Class-A history sheet is for dacoits, burglars, cattle thieves, railway-goods wagon thieves and abettors thereof. Class-B history-sheets are for confirmed and professional criminals who commit crimes other than dacoity, burglary, cattle-theft as well as theft from railway goods wagons, professional cheats and other experts like poisoners, railway passenger thieves, bicycle thieves and the like mentioned in the aforesaid regulations.

(3.) It may be noted that the history-sheet of the petitioner was opened on 26.9.2002 when three criminal cases had been registered against the petitioner, namely, Case Crime No.101 of 1984, under Sections 457/380 IPC, Police Station Chaubepur, District Varanasi, Case Crime No.494 of 1993, under Sections 364, 506 IPC, Police Station Cantt, Varanasi and the third case was Case Crime No.357 of 2000, under Sections 147, 148, 149, 307 IPC, Police Station Cantt, Varanasi.