KANWARJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common judgment both Criminal Writ Petition Nos. 1378 of 1988 and 1397 of 1988 can conveniently be disposed of together. For the sake of facility the facts are being mentioned from the writ petition titled Kanwarjit Singh v. State of Haryana and others (Criminal Writ petition No. 1378 of 1988).

(2.) THE petitioner prayed for a direction quashing the alleged history sheets opened by the respondents and all subsequent proceedings thereto including removal of the photographs illegally taken and kept on the record of Police Station Pinjore, District Ambala. It is prayed that the name of the petitioner should be removed from Register No. 10, Police Station Pinjore, District Ambala.

(3.) THE facts alleged are that petitioner is an active person taking part in the elections and local politics. He was elected as Sarpanch and supporter of a politician who was not in power. The ruling party was bearing a grudge against the petitioner. Certain false cases were registered against him. The petitioner had illegally been detained at Police Station Pinjore. A warrant officer was appointed in the criminal writ petition filed by the petitioner and it was found that petitioner had illegally been detained without any entry. It was followed by registration of many other cases. A history sheet had been opened qua the petitioner though he was not convicted is any case. It is contended that his name even had been added in Register No. 2. The petitioner is neither a habitual offender nor a convict and consequently the plea has been raised that since no definite reasons have been recorded, the said action of the respondents is illegal.