Sri Vallabh Upadhyay And Another vs The State Of Telangana And 2 Others
2022 Latest Caselaw 5127 Tel

        THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                 WRIT PETITION No.33438 of 2022
ORDER:

Heard learned counsel for the petitioners and the learned

Assistant Government Pleader for Home.

2. Learned counsel for the petitioners submitted that a rowdy

sheet was opened against the petitioners for their involvement in

07 cases mentioned below.

Sl.   Case No.     Police Station      Offence         Date of
No                                                   judgment/
                                                      acquittal
01    SC.No.07    Shahinayathgunj   U/sec.147,148    15.03.2022
       of 2021                            ,427,
                                        436,454,
                                        380,120-
                                       B,109 r/w
                                    149, 153-A of
                                           IPC
02    SC.No.01    Shahinayathgunj   U/sec.188,147    22.12.2021
       of 2021                            ,148,
                                     307,353,120-
                                     B r/w 149 of
                                           IPC
03    CC No.25    Shahinayathgunj       U/s.186,     22.12.2021
       of 2018                      147,148, 427,
                                     153-A, 120-B
                                    r/w 149 of IPC
4     CC.No.26    Shahinayathgunj     U/sec.147,     22.12.2021
       of 2018                         148, 427,
                                      353, 120-B,
                                     109 r/w 149,
                                     153-A of IPC
5.    SC.No.01       Afzalgunj        U/sec.147,     03.06.2021
       of 2019                         148, 149,
                                    420-B, 153-A,
                                       295, 427,
                                     436, 454 and
                                       506 of IPC




6.      SC.No.06       Afzalgunj              U/sec.147,           15.03.2022
         of 2021                              148, 427,
                                              454, 506,
                                              436, 295,
                                              153-A and
                                            120-B r/w 149
                                                 IPC.
7.      SC.No.05       Afzalgunj                U/sec.             15.03.2022
         of 2021                            147,148, 323,
                                             427, 307 r/w
                                            149, 153-A &
                                            120-B OF IPC

Except case shown at Sl.No.2 all other cases are ended in

acquittal as shown above. There is only one case pending and in

view of judgment of SINGHANIYA v.

THE COMMISSIONER OF POLICE, HYDERABAD1.

The continuance of rowdy sheet against the petitioner is

unsustainable.

Hence, the writ petition is allowed and the respondents are

directed to close the rowdy sheet opened against the petitioner.

Pending miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

____________________ B. VIJAYSEN REDDY, J October 14, 2022 PKR

2013 (3) ALT 146

THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION No.33438 of 2022

October 14, 2022 PKR