MESAM NAGARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) I have heard Mr. Sanjeev Gillella, learned counsel for the petitioner and Mr. D. Pradeep, learned Assistant Government Pleader for Home, appearing on behalf of all the respondents.

(3.) Learned counsel for the petitioner submits that the present Writ Petition has been instituted to challenge the action of respondent No. 3 in opening and continuing the rowdy sheet dtd. 21/7/2015 against the petitioner. It is contended that between the years 2014 and 2019, thirteen criminal cases were registered against the petitioner. Of these, ten cases have either culminated in acquittal or were amicably settled before the Lok Adalat. As on date, only three criminal cases remain pending against the petitioner. The learned counsel argues that, in the absence of any finding or material to show that the petitioner's alleged conduct disturbed public peace or tranquility, or that it satisfies the criteria stipulated under Standing Order No. 601-A of the Andhra Pradesh Police Manual, the continued maintenance of the suspect/rowdy sheet is arbitrary, illegal, and violative of the petitioner's fundamental rights. Hence, indulgence of this Court is sought to direct the closure of the said rowdy sheet.