CH KONDALA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner is challenging the in-action on part of the respondents in closing the rowdy sheet which was opened vide proceedings C.No.47/ACP-WZ/2014, dtd. 13/6/2014, Rowdy sheet No.528-B against the petitioner.

(2.) The petitioner was shown as Accused No.2 in CC.No.568 of 2012 and the petitioner was acquitted vide judgment dtd. 25/5/2016 by the learned III Additional Chief Metropolitan Magistrate, Vijayawada, and the petitioner is shown as accused No.1 in Crime No.202 of 2014 of S.R.Pet Police Station and the matter was compromised before the Lokadalat on 4/12/2014. The petitioner is shown as Accused No.1 in CC.No.474 of 2023 on the file of Additional Judicial Magistrate of First Class - Cum - Civil Judge's Court, Mangalagiri for the alleged offence under Sec. 323, 509, 506 read with 34 of IPC. The same is pending and posted to 30/4/2025.

(3.) The learned counsel for the petitioner submits that the respondents have not closed the rowdy sheet though there is no case pending for a period of five years from the date of opening of the rowdy sheet against the petitioner. It is submitted that the only case which is pending against the petitioner does not come under the schedule of offences which would enable the respondents to maintain the rowdy sheet.