BATHULA HARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition for mandamus is filed to declare the action of respondent 3 - Sub-Divisional Police Officer of Nandigama Police Station in opening Suspect History Sheet against the 1st petitioner as per proceedings C. No. 19/HS-O/SDO-NDG/2021, dtd. 17/1/2021, as illegal, arbitrary and abuse of process of law and violative of Article 21 of the Constitution of India and consequently sought direction to respondent 3 to close the said Suspect History Sheet opened against the 1st petitioner.

(2.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home appearing for respondents 1 to 4.

(3.) The factual matrix of the Writ Petition may be stated as follows: