K. SRIHARI KUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) In this batch of Writ Petitions, the petitioners sought either to quash the rowdy-sheets/suspect-sheets/history-sheets that are opened against them or to direct the respondent police officials to close the said rowdy-sheets/suspect-sheets/history-sheets.

(2.) Heard learned counsel appearing for the petitioners and learned Assistant Government Pleader for Home appearing for the respondents.

(3.) These Writ Petitions are being disposed of without going into the merits of the cases on the ground of legal validity of the said rowdy-sheets/suspect-sheets/history-sheets opened by invoking the provisions of A.P. Police Manual or A.P. Police Standing Orders, in view of the recent common order of this High Court, dtd. 15/7/2022, in W.P.No.3568 of 2022 and batch, whereby this Court held that the Standing Orders of A.P. Police Manual or A.P. Police Standing Orders to the extent of opening/continuation of rowdy-sheets/suspect-sheets/history-sheets and keeping surveillance on the individuals on the basis of the said rowdy sheets/suspect-sheets/history-sheets, in terms of Chapter-37 of the aforesaid Standing Orders, are void.