MOHAMMAD WAJIR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar Singh, learned counsel for the petitioner and learned A.G.A. for the State.

(2.) This writ petition has been filed seeking a writ, order or direction in the nature of certiorari quashing the order dtd. 23/6/2025 passed by Superintendent of Police, Siddharthnagar by which the petitioner's representation for closure of History-sheet no.18 A category has been rejected.

(3.) The facts in brief as contained in the writ petition are that the petitioner is a reputed person and doing his private work having no criminal history except one case mentioned as Case Crime No.282 of 2016, under Sec. 3/5/7 Cow Slaughter Act. Earlier the petitioner approached this Court by means of Criminal Misc. Writ Petition No.8156 of 2024. The same has been disposed of by order dtd. 17/3/2025 with direction that petitioner shall file an appropriate application before Superintendent of Police, Siddharthnagar and same shall be considered and decided by Superintendent of Police, Siddharthnagar. In compliance of order dtd. 17/3/2025 the petitioner approached respondent no.3 Superintendent of Police, Siddharthnagar. By order dtd. 23/6/2025 respondent no.3 has rejected the representation of the petitioner. Hence this writ petition.