P SATHIYYA NAIDU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) At the interlocutory stage, the Writ Petition is taken up for hearing and disposal with the consent of the learned Counsel for the parties.

(2.) This Writ Petition is filed for a Mandamus to direct the respondents to close rowdy sheet No. 293/Rowdy/2007, dated 31-03-2007, opened against the petitioner.

(3.) The petitioner is a press reporter by profession. He was working in Vartha telugu daily newspaper. According to him, he wrote a news item against respondent No. 3. The petitioner alleged that as an act of reprisal, respondent No. 3 registered Crime No. 13 of 2007 by falsely implicating him as accused No. 2 therein on 07-02-2007 and later, opened a rowdy sheet against him on 31-03-2007 and the same was followed by registration of another Crime being Crime No. 61 of 2007 on 18-06-2007 binding over the petitioner under Section 110(e) of Cr.P.C. According to the petitioner, the action of respondent No. 3 in opening a rowdy sheet is wholly vindictive and the same cannot be sustained in law.