Madras High Court

Muthusamy vs The Superintendent Of Police on 6 June, 2022

                                                                          Crl.O.P.No.10235 of 2022


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 06.06.2022

                                                    CORAM:

                                  THE HON'BLE MR.JUSTICE N.SATHISH KUMAR

                                            Crl.O.P.No.10235 of 2022


                     Muthusamy,
                     S/o. Ramasamy                                         ... Petitioner

                                                        Versus

                     1. The Superintendent of Police,
                        Namakkal District,
                        Namakkal.

                     2. The Inspector of Police,
                        Elachipalayam Police Station,
                        Namakkal.                                          ... Respondents



                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to direct the 2nd respondent herein to
                     remove the petitioner name from the history sheet bearing No.216 of
                     2014 maintained by 2nd respondent pursuant to the representation dated
                     22.03.2022.




                     Page No.1 of 11


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                                                                                   Crl.O.P.No.10235 of 2022




                                  For Petitioner           :     Mr.T.Muruganantham

                                  For Respondents          :     Mr.A.Gokulakrishnan,
                                                                 Addl. Public Prosecutor
                                                                       for R1 and R2

                                                           ORDER

This Criminal Original Petition has been filed seeking a direction

directing the 2nd respondent to remove the petitioner's name from the

History Sheet bearing No.216 of 2014 on the file of 2nd respondent.

2. The learned counsel appearing for petitioner would submit that

the petitioner is an agriculturist by profession and he is owning certain

agricultural land inherited from his ancestors. While being so, on

29.09.2013, one Raja and Velu @ Sundaram made an attempt to steal a

two wheeler, at that time, ten persons had surrounded them, in which

Raja had escaped from the scene of occurrence and Velu @ Sundaram

was beaten up and done to death. Hence, the 2nd respondent had

registered a case in Crime No.142 of 2013 for an offence under Sec.147,

302 r/w 149 of I.P.C. and after completing formalities, the case was tried

https://www.mhc.tn.gov.in/judis Crl.O.P.No.10235 of 2022

as S.C.No.81 of 2017 on the file of Addl. Sessions Court, Namakkal. In

this case, the petitioner is arrayed as A7 and the case was ended in

acquittal. However, during the pendency of the case, the 2nd respondent

registered five more cases for statistical purpose. In continuation, in

order to harass the petitioner and to restrict his movements, at the

instigation of superior officers in the police department, History Sheeted

rowdy book was opened at the 2nd respondent police station and the

petitioner was compelled to attend the police station in the pretext of

enquiry in a routine manner. In this regard, the petitioner had already

made representation dated 22.03.2022 to delete his name in the history

sheet, but the respondents have not yet considered till date. Hence, he

filed this petition.

3. The learned Addl. Public Prosecutor appearing for respondents

submitted that the petitioner is an habitual offender indulging in rowdy

activities, extortion, katta panchayats etc. Hence, History Sheeted Rowdy

Book was opened at the 2nd respondent police station as against the

petitioner and it is being extended regularly as per the police standing

order. Therefore, he prays to dismiss this petition.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.10235 of 2022

4. Heard learned counsel appearing for petitioner and learned

Addl. Public Prosecutor appearing for respondents and perused records.

5. The issue involved in this Criminal Original Petition has already

been dealt with by the Madurai Bench of this Court and detailed order

has been passed in W.P.(MD) No. 19651 of 2017 on 26.09.2018. On the

basis of the above said order, the Director General of Police, Chennai

issued a circular in Rc.No.66569/Crime 3(2)/2019 dated 24.04.2019,

which reads as follows :-

“7.From the above judgments, the following principles emerge in so far as history sheeters are concerned:-

a. In order to facilitate the study of crime and criminals, the Police Standing Orders provides a mechanism, whereby every Police Station shall maintain a crime history, which shall be a confidential record. In this record all cases of crime that are mentioned in PSO No.742, which provides various classes of crime, shall be

https://www.mhc.tn.gov.in/judis Crl.O.P.No.10235 of 2022

entered and even an attempt to commit those offences, are entered in the records maintained in the Police Station.

b. These crime records maintained by the Various Police Stations shall be reviewed every year by the Inspector of Police of the concerned Police Station. On such review, the Inspector of Police has to furnish a concise appreciation of the year's crime for the benefit of the Superior Officers and also to make suggestions in order to improve the quality of crime control. The review undertaken by the Inspector of Police is not merely a catalogue of the crime in the year. It should reflect the valuable suggestions in order to prevent such crimes in future and to provide ways and means of handling serious offences in an effective manner.

c. History Sheet can be opened by the concerned Police Station under two circumstances. The first circumstance is provided under PSO No.746, which states that the history sheet can be opened against a person who is a resident (permanently or temporarily) within the station limit, who is known or believed to be addicted to commission of crime, whether convicted or not. Here the thrust is on the habituality or the propensity to commit a

https://www.mhc.tn.gov.in/judis Crl.O.P.No.10235 of 2022

crime by a person, which is sought to be monitored by opening a history sheet.

d. The second category of persons against whom history sheet can be opened are the persons, who are convicted for various offences that has been listed in PSO No.747, wherein opening of the history sheet is automatic.

e. In the first category of opening history sheet, month wise scrutiny or a close watch on the person concerned is contemplated. Here also there is sub- categorization as, close watch bad characters and non- close watch bad characters. In the former, the entry shall be made month wise and in the later, the entry shall be made once in a quarter. What is entered is normally anything of interest in respect of the bad character, which goes to the notice of the Police. These records must be checked and brought upto date once in a year. Here the main thrust is on “Current Doings”.

f. In the second category of opening history sheet, a mere act of conviction under the offences listed in PSO No.747 is enough. The name of the persons, who have been convicted for those offences can be retained for a period of two years after their release from jail.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.10235 of 2022

g. PSO No.748, is the most important provision, which deals with discontinuance of history sheet. This provision is common to both the categories falling under PSO Nos.746 and 747. As per PSO No.748, THE Superintendent of Police may order a closure of a history sheet at any time. But, the Divisional Officer can order closure of history sheet only after the expiry of the period stipulated in PSO No.747.

h. As per PSO 748, where retention of the history sheet is considered to be necessary, even after two years of registration, orders of an Officer of and above the rank of Assistant Superintendent of Police/ Deputy Superintendent of Police must be taken for extension for the first instance upto the end of next December. For further annual extension from January to December, separate orders must be passed every time by an Officer of and above the rank of Assistant Superintendent of Police / Deputy Superintendent of Police. This provision is made applicable even for rowdy sheeters.

i. For the purpose of passing such orders, there must be valid materials available on record and it cannot be

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passed on the whims and fancies of the Police Officers. Therefore, the authority empowered to extend the period of retention of the names of the persons in the history sheet, should record his reasons based on both objective and subjective instructions.

j. Branding a person as a history sheeted rowdy, taints the name and image of the person. It is true that the entire purpose of maintaining a history sheet is to ensure public peace. However, it should be balanced with the fundamental right guaranteed to every citizen under Article 21 of the Constitution of India. Therefore, a fair and reasonable decision, based on the materials, with sufficient reasons, becomes sine qua non to retain the name of a person as a history sheeter beyond the period stipulated in the Police Standing Orders.

k. This Court has time and again brought the above principle to the notice of the Higher Police Officials and in one of the judgments in Manivanan Vs. State represented by The District Collector, Coimbatore District and Others, reported in (2013) 7 MLJ 501, this Court felt that there is lack of understanding on the part of the Police in maintaining history sheet and therefore, directed the

https://www.mhc.tn.gov.in/judis Crl.O.P.No.10235 of 2022

Director General of Police to issue necessary instructions / guidelines / circulars with regard to the manner in which it has to be maintained and the manner in which the orders will have to be passed for extension of the period to continue a person as a history sheeter.

8.The above principles that has been culled out of various decisions of this Court will now be applied to each case in order to see if the Police officials have scrupulously followed all the Police Standing Orders and the judgments of this Court, while retaining the name of a person as a history sheeter, beyond the stipulated period.

6. In view of the above circular passed by the Director General of

Police, Chennai, this Court is inclined to pass the following orders :-

(i) the first respondent is directed to consider the petitioner's

representation dated 22.03.2022 and pass orders on merits and in

accordance with law, within a period of two months from the date of

receipt of a copy of this order.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.10235 of 2022

7. With the above direction, this Criminal Original Petition is

disposed of.

06.06.2022 Index: Yes/No Internet: Yes/No rpp

1. The Superintendent of Police, Namakkal District, Namakkal.

2. The Inspector of Police, Elachipalayam Police Station, Namakkal.