KAMMA BAPUJI Vs. STATION HOUSE OFFICER BRAHAMASAMUDRAM

JUDGEMENT

(1.) The petitioners in the instant writ petition pray for issuance of an appropriate, particularly one in the nature of Writ of Mandamus declaring the action of the respondents in opening rowdy sheet against the petitioners as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India and ultra vires the Police Standing Orders.

(2.) The petitioners herein were involved in Cr. No. 33/94 of Brahamasamudram Police Station registered under sections 147, 148, 324, 355, 452 r/w 149 I.P.C. They were also accused in another Crime No. 22/94 of the same Police Station under sections 302 read with 34, I.P.C. Both the cases were subsequently registered as C.C. No. 28/95 and S.C. No. 173/95 and after trial all the petitioners were acquitted by judgments dated 5-8-1996 and 10-6-1996, respectively.

(3.) Admittedly, there are no other cases either registered or pending against the petitioners. The said crimes were registered against the petitioners on 6-10-1994 and 16-12-1994. Even during the trial of these cases, there were no other cases in which the petitioners were involved.