KASHMIRA SINGH Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS petition seeks quashing of the history-sheet of the petitioner Kashmira Singh opened by the respondents, and for issuance of a direction to destroy the history-sheet, finger-prints, foot-prints and photographs illegally taken and kept on the record of Police Station Samrala.

(2.) THE grounds alleged in the petition are that the petitioner is an old man of 60 years and is a wine Contractor: that he is a wine contractor and owns huge rural and urban property and is a respectable person that the opponents of the petitioner got false cases registered against him at Police Station Samrala and other police stations but he was acquitted in all the cases and was never convicted by any court for any criminal charge. It is alleged that the respondents have illegally entered the name of the petitioner in the history-sheet vide Register No. 10 of Police Station Samrala apart from having taken his finger-prints, foot-prints, and photographs.

(3.) REPLY has been filed. The fact that the petitioner is living at Samrala along with his family members has been admitted. It is stated that the petitioner does not enjoy good reputation and he is not only a habitual offender but a bad character who also indulges in smuggling of opium. Particulars of eight cases registered against him in police station Samrala have been finished. The fact that the petitioner was convicted in case FIR No. 19 dated 16th February, 1976, under section 224, Indian Penal Code, registered at police station Samrala, on 13th September, 1985 but was released on probation under section 4 of the Probation of Offenders Act is also mentioned. This entry is said to have been made under orders of the Superintendent of Police as required by rules 23.4 and 23.5 of the Rules.