DUDYALA ABDUL JALEEL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed under Article 226 of the Constitution to issue a Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus declaring the action of the 4 th and 5th respondents in opening Suspect Sheet No. 630/2012 against the petitioner and continuing the same mechanically without passing reasoned orders as illegal, Arbitrary, unconstitutional, and consequently quash the Suspect Sheet No.630/2012 against the petitioner in the 5th respondent P.S.

(2.) Heard Sri B.Sasanka, learned counsel for the petitioner and Sri V.Farook, learned Additional Government Pleader for Home.

(3.) Learned counsel for the petitioner would submit that all the cases which were registered against the petitioner herein are no longer pending and the petitioner got acquitted in all the cases and therefore, continuation of the rowdy sheet against the petitioner is not in accordance with the Police Standing Order No.601.