Mohammed Nooru @ Noorudein vs /
2024 Latest Caselaw 19589 Mad

Madras High Court

Mohammed Nooru @ Noorudein vs / on 18 October, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                               W.P.No.26513 of 2024


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated:18.10.2024

                                                          Coram:

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                    W.P.No.26513 of 2024

                     Mohammed Nooru @ Noorudein                            .. Petitioner

                                                          /versus/

                     State By:The Inspector of Police,
                     D-1, Triplicane Police Station,
                     Chennai 600 005.                            .. Respondent
                               Writ Petition has been filed under Article 226 of the
                     Constitution of India praying to issue a Writ of Mandamus directing the
                     respondent to consider the representation dated 27.05.2024 made by the
                     petitioner for delete his name in the list of History/Rowdies Sheet
                     maintain in the respondent police station and decide the same in
                     accordance with law within a reasonable time as may be fixed by the
                     Hon'ble Court.
                                   For Petitioner       :Ms.Y.Gomathi
                                   For Respondent       :Mr.S.Udayakumar
                                                         Govt.Advocate (Crl.Side)
                                                            ------




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https://www.mhc.tn.gov.in/judis
                                                                              W.P.No.26513 of 2024

                                                       ORDER

This petition is filed to remove the name of the petitioner from

the History Sheeter Register.

2.The learned counsel appearing for the petitioner states that

since no case is pending against this petitioner as on date and the

Criminal Case in S.C.No.222 of 2022 is ended in acquittal vide judgment

dated 14.04.2024, the name of the petitioner from the history sheeter

register should be deleted and the representation given to the respondent

on 27.05.2024 to delete the name of the petitioner is not yet considered.

Hence, this petition for issuing Mandamus.

3.The learned Government Advocate (Crl.Side) states that the

representation of the petitioner dated 27.05.2024 is under active

consideration and necessary order will be passed based on PSO 747 and

3. Recording the undertaking given by the learned Government

https://www.mhc.tn.gov.in/judis

Advocate (Crl.Side), this Writ Petition is disposed of directing the

respondent herein to dispose of the petitioner's representation, preferably,

on or before 31.12.2024. No costs.

18.10.2024

Index:yes/no ari

To:

1.The Inspector of Police, D-1, Triplicane Police Station, Chennai 600 005.

2.The Public Prosecutor, High Court, Madras.

Dr.G.JAYACHANDRAN,J.

https://www.mhc.tn.gov.in/judis

ari

18.10.2024

https://www.mhc.tn.gov.in/judis