MOHAMMED AHMED GHOUSE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners 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 petitioners is that they are the residents of Yakutpura, Hyderabad. To eke out their livelihood, petitioner No.1 is doing marble work, petitioner Nos.2 and 4 are private employees and petitioner No.3 is a student and also works part time to bear his educational expenditure. 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 them. 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, rowdy sheets vide Sl.Nos.62, 61, 60 and 59 were opened against the petitioners by respondent Nos.3 and 4. The said rowdy sheets have been continuing from time to time. The petitioners specifically stated that except the above said crime, they are not involved in any crime. They are leading peaceful life being responsible citizens. Therefore, continuation of the rowdy sheets is challenged in the present writ petition.