LAWS(APH)-1997-8-44

P ESWARA REDDY Vs. SUPERINTENDENT OF POLICE

Decided On August 26, 1997
PATTI ESWARA REDDY Appellant
V/S
SUPERINTENDENT OF POLICE, CUDDAPAH Respondents

JUDGEMENT

(1.) Heard Sri A.Prabakara Sarma, learned Counsel for the petitioner and learned Government Pleader for Home.

(2.) The petitioner seeks a direction for closing the Rowdy Sheet No.209 dt. 1-10-1982 being maintained by the Yerraguntla Police Station, Cuddapah District.

(3.) On behalf of respondents, the fourth respondent has filed a counter-affidavit wherein it is stated that the petitioner is involved in acts of breach of peace and several crimes have been registered against the petitioner. The particulars thereof have been furnished in the counter-affidavit which are as under: