Karthik @ Karthikeyan vs The Inspector Of Police
2021 Latest Caselaw 5379 Mad

                                                                                    W.P.No.4793 of 2021



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED:01.03.2021

                                                         CORAM:

                               THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                  W.P.No.4793 of 2021

                Karthik @ Karthikeyan,
                S/o.Muthusamy                                                   ... Petitioner
                                                            Vs.
                1. The Inspector of Police,
                    Annathanapatti Police Station,
                    Salem, Salem City.
                2. The Assistant Commissioner of Police,
                   South Range L & O,
                   Salem City.                                      ...Respondents
                PRAYER: Writ Petition filed under Article 226 of Constitution of India,
                seeking Writ of Mandamus directing the 1st respondent to remove my
                name from the rowdy list in the H.S.No.749 of 2019.
                                   For Petitioner  : Mr.P.Kumaresan
                                   For Respondents : Mr.M.Mohammed Riyaz
                                                     Additional Public Prosecutor

                                                         ORDER

This writ petition has been filed challenging the history sheet

maintained by the first respondent wherein the name of the petitioner

has been entered as a history sheet number in H.S.No.749 of 2019.

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2. The case of the petitioner is that the first respondent has

registered a case in Crime No.262 of 2018 against the petitioner for an

offence under Sections 387, 506(ii) IPC. The investigation was

conducted and final report was also filed in this case and it was taken

on file by the learned Judicial Magistrate IV, Salem in C.C.No.229 of

2018. On completion of trial, the court below acquitted the petitioner

from all charges by a judgment and decree dated 29.05.2019.

3. The grievance of the petitioner is that the first respondent

continues to maintain the name of the petitioner in the history sheet

and even the earlier order passed by this Court was not complied

with. Left with no other option, the present writ petition has been

filed before this Court.

4. Taking into consideration the facts and circumstances of

the case and the limited relief sought for in this writ petition, there

shall be a direction to the first respondent to consider the claim made

by the petitioner strictly in accordance with the guidelines issued by

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this Court in [Sabari @ Sabarigiri Vs. Assistant Commissioner of

Police, Anna Nagar, (L&O) Range, Madurai city, Madurai and

others] in 2018 4 MLJ Crl. 585 and in [Thirumurugan and another

Vs. The Superintendent of Police, Madurai] reported in 2020 2 LW

crl 266 and pass orders, within a period of four weeks from the date of

receipt of a copy of this order. The petitioner is directed to make a

fresh representation to the first respondent along with a copy of this

order.

5. This writ petition is disposed of with the above terms. No

costs.

01.03.2021

Index:Yes/No Internet:Yes/No kal

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N.ANAND VENKATESH, J.,

kal To

1. The Inspector of Police, Annathanapatti Police Station, Salem, Salem City.

2. The Assistant Commissioner of Police, South Range L & O, Salem City.

3. The Public Prosecutor High Court, Madras.

W.P.No.4793 of 2021

01.03.2021

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