RAMESH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has challenged the order dated 28.2.2011, issued by the Superintendent of Police, District Banswara, whereby the Superintendent of Police has directed for reopening of the history-sheet of the petitioner and for putting him under surveillance.

(2.) It is the case of the petitioner that he is a member of the Panchayat Samiti Bagidaura, District and doing business as a property dealer. Till 2006, certain cases were registered against him, which are still pending before the trial Court. However, since 2006, no case has ever been registered against him. On 3.3.2010, the D.I.G. had written to the Deputy S.P. Kushalgarh, enquiring as to the current status of the activities of the petitioner. The D.I.G. also sought information whether any new case was registered against the petitioner post- 2006. The DIG was informed that no case was registered against the petitioner after 2006. Therefore, vide order dated 8.4.2010, the D.I.G. had directed that history-sheet against the petitioner should be closed. But despite the order of the D.I.G., vide order dated 28.2.2011, the S.P. directed the S.H.O., Police Station, Sallopat, to reopen the history-sheet and to put the petitioner under Surveillance. Since the petitioner was aggrieved by the order dated 28.2.2011, he has filed the present petition.

(3.) The leaned Public Prosecutor has submitted the order dated 23.5.2011 passed by the Superintendent of Police. District Banswara, whereby he has withdrawn the order dated 28.2.2011 passed by him, and has brought into effect the order dated 8.4.2010 passed by the D.I.G. in petitioner's favour. The said order shall be taken on record.