Kavali Raju vs The State Of Telangana And 3 Others
2023 Latest Caselaw 1231 Tel

       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

               WRIT PETITION No.33956 of 2021
ORDER:

This writ petition is filed challenging the opening and

continuing the rowdy sheet opened against the petitioner on

02.03.2009 by the respondent No.4.

2. In the counter affidavit filed by the respondents, it is stated

that initially the rowdy sheet was opened against the petitioner,

as he was involved in Cr.No.11 of 2009 registered under Sections

336-A, 342 and 376(2)(g) of the Indian Penal Code, 1860, on the

file of Keshampet Police Station. In the year 2018, another case

was registered against the petitioner vide Cr.No.66 of 2018 for the

offence under Section 107 of the Criminal Procedure Code, 1973,

on the file of the Keshampet Police Station.

3. Learned counsel for the petitioner submitted that the

petitioner was tried in SC.No.532 of 2009, arising out of Cr.No.11 of

2009, on the file of the II Additional Sessions Judge ( FTC),

Mahabubnagar and the same ended in acquittal vide judgment

dated 04.06.2010. He further submitted that the bound over period

in respect of Cr.No.66 of 2018 expired long back. Thus, there are

no criminal cases pending against the petitioner.

4. In view of the above, the writ petition is allowed and the

respondents are directed to forthwith quash the rowdy sheet

opened against the petitioner. The respondents are at liberty to

open the rowdy sheet against the petitioner, if he is found involved

in more than two crimes and if the conditions contemplated under

Police Standing Order 601 of the Telangana Police Manual are

satisfied.

The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

____________________ B. VIJAYSEN REDDY, J March 14, 2023 DSK