[Cites 11, Cited by 0]
Madras High Court
Mani vs The Additional Director General Of ... on 27 February, 2026
Author: S.Srimathy
Bench: S.Srimathy
W.P.Crl.(MD).No.1266 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :27.02.2026
CORAM:
THE HONOURABLE MRS JUSTICE S.SRIMATHY
W.P.Crl.(MD) No.1266 of 2026
Mani ... Petitioner
Vs.
1. The Additional Director General of Bureau,
State Crime Record Bureau,
95, Greenways Road,
MRC Nagar,
Raja Annamalaipuram,
Chennai-600 028.
2. The Superintendent of Police,
District Crime Record Bureau,
Madurai District.
3.The Deputy Superintendent of Police,
Thirumangalam,
Madurai District.
4.The Inspector of Police,
Koodakovil Police Station,
Madurai District. ... Respondent
PRAYER : Writ Petition is filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus, to
call for the records pertaining to the impugned Police Verification report
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W.P.Crl.(MD).No.1266 of 2026
in P.V.R.No.S5942600084229 and quash the same as illegal and
consequently direct the respondents No.1 and 2 to remove the petitioner's
name from the crime record bureau and to issue a clear police
verification certificate.
For Petitioner :Mr.K.Dinesh
For Respondent :Mr.A.S.Abul Kalaam Azad,
Government Advocate (Crl. Side)
ORDER
The writ petitioner filed this Writ Petition seeking for issuance of a
Writ of Certiorarified Mandamus, to quash the impugned Police
Verification report in P.V.R.No.S5942600084229 and consequently to
direct the respondents No.1 and 2 to remove the petitioner's name from
the crime record bureau and to issue a clear police verification certificate.
2. Now the grievance of the petitioner is that he was selected in the
Indian Army Force and he has to report before the concerned authority on
or before 09.03.2026.
3. The learned Government Advocate (Crl. Side) would submit that
the petitioner was arrayed as an accused in crime No.79 of 2023 on the
file of the fourth respondent/Koodakovil Police Station for the offences
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W.P.Crl.(MD).No.1266 of 2026
under Sections 147, 148, 294(b), 323, 324, 336, 341, 355, 307 and
506(ii) of IPC. The above said complaint was investigated. During the
course, finding that the petitioner is not involved in the above said
occurrence, his name was deleted and the deletion report was submitted
before that learned Chief Judicial Magistrate, Thirumangalam.
4. Based upon the above said investigation process, the petitioner
approached the official respondent seeking the above said certificate.
Even though the above said deletion report is filed and Final Report was
filed, but still in the Tamil Nadu Police Verification Report, which
appears in the website (I.e) www.eservices.tnpolice.gov.in, the name of
the petitioner shows as an accused in Crime No.79 of 2023 and because
of the above said appearance in the online portal, the concerned authority
has not accepted the certificate issued by the second respondent herein.
5. The learned Government Advocate (Crl. Side) would submit that
Final Report has been filed, so far notice is not issued to the defacto
complainant with regard to the deletion of name of the petitioner from
the Crime No.79 of 2023.
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W.P.Crl.(MD).No.1266 of 2026
6. But it is a separate process to be initiated by the defacto
complainant.
7. But it appears that as on date, the name of the petitioner is
deleted from the above said crime No.79 of 2023. So, in the online
portal, it must be formally corrected. Let the above said process be
completed on or before 03.03.2026 by the first respondent.
8. With the above direction and liberty, this writ petition stands
disposed of. No costs.
27.02.2026
Index : Yes/No
Internet : Yes
vsg
Note:Issue Order Copy on 02.03.2026.
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W.P.Crl.(MD).No.1266 of 2026
To
1. The Additional Director General of Bureau,
State Crime Record Bureau,
95, Greenways Road,
MRC Nagar,
Raja Annamalaipuram,
Chennai-600 028.
2. The Superintendent of Police,
District Crime Record Bureau,
Madurai District.
3.The Deputy Superintendent of Police,
Thirumangalam,
Madurai District.
4.The Inspector of Police,
Koodakovil Police Station,
Madurai District.
5.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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W.P.Crl.(MD).No.1266 of 2026
S.SRIMATHY, J
vsg
27.02.2026
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