KAMBAM SREEDHAR BABU Vs. STATION HOUSE OFFICER, PAHADISHARIEF POLICE STATION, RACHAKONDA COMMISSIONERATE, RANGA REDDY DISTRICT AND OTHERS

JUDGEMENT

(1.) W.P.No.37844 of 2018 is filed aggrieved by registering separate FIR Nos.224/2017, 341/2017, 86/2018, 66/2018 and 168/2018 against petitioner based on the complaint made by the respondent nos.5 and 6, instead of merging the complaints and to conduct investigation as part of investigation in FIR No.224 of 2017 and sought for direction to conduct investigation in FIR No.224 of 2017.

(2.) While said W.P.No.37844 of 2018 is pending, petitioner filed W.P.No.38702 of 2018 contending that opening of suspect sheet/ history sheet against petitioner by relying upon the Police Standing Order No.595, 596 and 600 even though the crimes registered against him do not concern disturbance of public piece and tranquility is illegal and unconstitutional. On 29.10.2018, this Court ordered notice before admission in W.P.No.38702 of 2018 with direction to list the writ petition after six weeks.

(3.) While so, petitioner filed W.P.No.919 of 2019 challenging the order dated 06.09.2018, where under permission was granted by the Assistant Commissioner of Police, Vanasthalipuram Division, L.B.Nagar Zone to open suspect sheet/ history sheet.