BURAGA MANGAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed under Article 226 of the Constitution in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue an appropriate writ, order or direction more particularly one in the nature of writ of mandamus declaring the action of the 5th respondent in opening Rowdy Sheet No.66 of 2021against the petitioner pursuant to the proceedings of the 4th respondent bearing No.66/HS-0/SDONDG/2021 dated23-1-2021, when only single crime was pending against him at the time of creating Rowdy Sheet, as illegal, arbitrary, unconstitutional and violative of Article 14 of Constitution of India and consequently set aside the Rowdy Sheet No.66/2021 in the 5th respondent P.S opened against the petitioner herein pursuant to proceedings of bearing No.66/HSO/SDO-NDG/2021 dated 23-1- 202.

(2.) Heard Sri A.Nirmal Babu, learned counsel for the petitioners 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.