MOHAMMED GHOUSE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home.

(2.) In this writ petition petitioner is aggrieved by opening of Rowdy Sheet and continuing the same till date. Petitioner is challenging the order dated 27.06.2020 passed by the Deputy Commissioner of Police, South Zone, Hyderabad-3rd respondent, rejecting the request of petitioner to close the Rowdy Sheet.

(3.) According to the respondents, 15 crimes were registered against the petitioner and therefore, Rowdy Sheet was validly opened. The first crime was reported in the year 1995 and over a period of time, petitioner continued to involve in crimes.