Ganesh Rajesh vs The State Of Telangana,
2021 Latest Caselaw 3805 Tel

                     The Hon'ble Sri Justice B. Vijaysen Reddy

                                   W.P. No.7374 of 2021

Order:

          Heard learned counsel for the petitioner and learned Assistant

Government Pleader for Home appearing for the respondents.

2. It is stated that the petitioner is accused in F.I.R.No.98 of 2020 of

Tukaramgate Police Station, Secunderabad, registered for the offence

punishable under Section 302 IPC. At the time of filing of this Writ

Petition, the said case was registered as PRC.No.112 of 2020.

3. The grievance of the petitioner is that respondent No.3 has

opened a rowdy sheet against him although he is accused in only one

criminal case.

4. In the counter-affidavit filed by respondent No.3/Station House

Officer, Chilkalguda Police Station, it is admitted that there is only one

criminal case pending against the petitioner.

5. Learned counsel for the petitioner relied on a judgment of this

Court in Mansoor Shah Khan and others v. The State of

Telangana rep. by its Principal Secretary, Home Department and

others1, wherein it was held that for opening a rowdy sheet, there is a

requirement of involvement in at least more than two cases to infer that

such person is a habitual offender.

6. Admittedly, the petitioner herein is involved in a single criminal

case.

7. In the above circumstances, this Writ Petition is allowed.

W.P.No.22980 of 2020 Dated 01.06.2021

As a sequel, Miscellaneous Petitions, pending if any, stand

disposed of.

___________________ (B. Vijaysen Reddy, J) Dt: 26th November, 2021 lur