S. MADAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioners/A.2 to A.4 questioning the action of the respondents in not closing rowdy sheet opened against them on 21.01.2013 on the file of 3rd respondent-Bollaram Police Station.

(2.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home appearing for the respondents.

(3.) The grievance of the petitioners is that a rowdy sheet has been opened against them on 21.01.2013 on the file of 3rd respondent-Bollaram Police Station based on a single compliant, which was registered as a case in Crime No.85 of 2012 for the offence punishable under Section 436 of the Indian Penal Code, which ultimately resulted in acquittal of the petitioners by the Additional Metropolitan Sessions Judge for trial of Communal Offence Cases cum-VII Additional Metropolitan Sessions Judge, Hyderabad, vide its Judgment, dated 01.10.2015, in Sessions Case No.355 of 2014.