MOHAMMED MUNEER ALI KHAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader appearing for the respondents.

(2.) The prayer sought in the writ petition is as under:

(3.) The case of the petitioner is that he is a resident of Chanchalguda, Hyderabad. To eke out his livelihood, he is doing business of tours and travel. While matter stood thus, Crime No.100 of 2010 was registered under Sections 323, 302, 120-B IPC read with 34 IPC on the file of Bhavaninagar Police Station against him. Subsequently, the respondent police filed the charge sheet. After taking cognizance, the same was numbered as S.C.No.570 of 2011 and the same is pending before the learned VII Additional Metropolitan Sessions Judge, Hyderabad. However, on 23.12.2010, while exercising the powers under the Police Standing Order No.742, a rowdy sheet vide Sl.No.18 was opened against the petitioner by respondent No.3. The said rowdy sheet has been continuing from time to time. The petitioner specifically stated that except the above said crime, he is not involved in any crime. He is leading a peaceful life being a responsible citizen. Therefore, continuation of the rowdy sheet is challenged in the present writ petition.