MOHD. SADIQ SHAREEF Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In the present writ petition, challenge is to the opening and continuation of Rowdy Sheet against the petitioner.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for Home, appearing for Respondents.

(3.) It is contended by the learned counsel for petitioner that the questioned action is highly illegal, arbitrary, unreasonable, violative of Articles 14 and 21 of the Constitution of India, besides being opposed to the very spirit and object of the Police Standing Order 601. It is the further submission of the learned counsel that in the absence of necessary ingredients of PSO 601, opening of Rowdy Sheet against the petitioner cannot be sustained. It is also the submission of the learned counsel that so far there is only one crime registered against the petitioner under Sections 120-B, 302 read with 34 of Penal Code and the same is pending trial. It is the further submission of the learned counsel that there is no conviction so far against the petitioner. It is further submitted that the petitioner herein is suffering from various ailments and also underwent cardiac surgery.