Madras High Court
Ramesh @ Bombay Ramesh vs The Superintendent Of Police on 21 October, 2021
CRL.O.P.No.18996 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.10.2021
CORAM:
THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR
CRL.O.P.No.18996 of 2021
Ramesh @ Bombay Ramesh ... Petitioner
Versus
1.The Superintendent of Police,
Office of the Superintendent of Police,
Salem City,
Line Medu,
Salem – 6.
2.The Inspector of Police,
Annadhanapatti Police Station,
Salem District. ... Respondents
PRAYER: Criminal Original Petition filed under Section 482 of the
Code of Criminal Procedure, directing the second respondent to remove
his name from the list of History Sheet in H.S.No.792 of 2013
maintained by the second respondent herein viz., the Inspector of Police,
Annadhanapatti Police Station, Salem District, by considering his
representation dated 08.04.2021 forthwith.
For Petitioner : Mr.T.Shanmugam
Page No.1 of 5
https://www.mhc.tn.gov.in/judis/
CRL.O.P.No.18996 of 2021
For Respondent : Mr.R.Vinoth Raja
Government Advocate (Crl.Side)
*****
ORDER
This Criminal Original Petition is filed to direct the second
respondent to remove his name from the list of History Sheet in
H.S.No.792 of 2013 maintained by the second respondent herein viz., the
Inspector of Police, Annadhanapatti Police Station, Salem District, by
considering his representation dated 08.04.2021 forthwith.
2.The contention of the petitioner is that the petitioner was
involved in Crime No.166 of 2013 and thereafter, the petitioner's name
was included in the History Sheet list and assigned H.S.No.782 of 2013.
After 2013, the petitioner had not come under the adverse notice of the
petitioner and no case is pending as on today. After investigation, charge
sheet filed and the case in Crime No.166 of 2013 was taken on the file of
the Judicial Magistrate-cum-District Sessions Judge, Salem as
S.C.No.244 of 2014 and after trial, the petitioner was acquitted from the
https://www.mhc.tn.gov.in/judis/
CRL.O.P.No.18996 of 2021
case, by Judgment dated 23.06.2017. The respondent police at the odd
hours knocked the doors of the petitioner and harassed him periodically,
since he has been cited as a history sheet rowdy. The petitioner had sent
a representation to the Commissioner of Police, Salem on 08.04.2021, till
date no action has been taken. Hence, this petition is filed.
3.The learned Government Advocate (Crl.Side) appearing for the
respondents Police would submit that the petitioner's representation
dated 08.04.2021, has been received by the respondents police and the
representation of the petitioner would be considered and thereafter,
appropriate orders would be passed, as early as possible.
4.Heard the learned counsel appearing for the petitioner and the
learned Government Advocate (Crl.Side) appearing on behalf of the
respondents police.
5.In view of the above, the Commissioner of Police, Salem is
https://www.mhc.tn.gov.in/judis/
CRL.O.P.No.18996 of 2021
directed to consider the representation of the petitioner dated 08.04.2021,
within a period of two months, from the date of receipt of a copy of this
order and pass appropriate orders in accordance with law and
communicate the same to the petitioner.
6.With the above direction, this Criminal Original Petition stands
disposed of.
21.10.2021
Index : Yes/No
Internet : Yes/No
ah
To
1.The Superintendent of Police,
Office of the Superintendent of Police,
Salem City, Line Medu, Salem – 6.
2.The Inspector of Police,
Annadhanapatti Police Station,
Salem District.
3.The Public Prosecutor
High Court, Madras.
https://www.mhc.tn.gov.in/judis/
CRL.O.P.No.18996 of 2021
M.NIRMAL KUMAR, J.
ah
CRL.O.P.No.18996 of 2021
21.10.2021
https://www.mhc.tn.gov.in/judis/
