NUKAPEYI RAJENDRA VARDHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of respondents in not closing the rowdy sheet opened against him and continuing the same even after the petitioner was acquitted in all the criminal cases as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India and to consequently direct the respondents to close the rowdy sheet opened against him and not to harass him in any manner.

(2.) The case of the petitioner is that the respondents-police have registered 11 cases against him. Out of the above cases, some of the cases are closed as mistake of fact and false, some of the cases were compromised before the Lok Adalath and in some of the cases the petitioner was acquitted. The particulars of which are as under:- <FRM>JUDGEMENT_33_LAWS(TLNG)3_2024_1.html</FRM> As on date no criminal cases are pending against him in any police station. However, basing on the alleged offences, the respondents opened rowdy sheet against him. The main grievance of the petitioner is that even though there are no criminal cases pending against him, the respondents with a mala fide intention are continuing the rowdy sheet and due to surveillance, he is facing much inconvenience and hardship to lead a respectable and dignified life in the society.

(3.) A counter affidavit has been filed respondent No.2 stating that the petitioner was involved in 11 cases as stated supra. It is also stated that basing on the instructions issued by the Sub-Divisional Police Officer, Bhadrachalam, Bhadradri-Kothagudem District, , rowdy sheet has been opened against the petitioner vide C.No.1623/SDO-D/2007, dtd. 26/12/2007 and the same is being maintained against the petitioner. It is further stated that as on date, there are no cases pending against the petitioner and to curb and curtail the unlawful activities of the petitioner, a rowdy sheet was opened against him to watch his movements from time to time in the public interest as per Standing Order No.601 of A.P. Police Manual. Reference has been made to the Circular No.2172/C13/ SCRB/CID/TS/22 dtd. 22/7/2022 issued by the Director General of Police, Hyderabad, which prescribes the procedure for opening the rowdy sheets against the habitual offenders. It is also stated that there is no case registered against the petitioner after closure of the aforesaid criminal cases.