Osman Bin Award Baoum 3 Others vs Govt Of Telangana., 4 Others
2023 Latest Caselaw 1272 Tel

            THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                       WRIT PETITION No.28943 of 2014
ORDER:

This writ petition is filed to declare the action of the

respondent in calling the petitioner to the police station time and

again and threatening to open the rowdy sheet against them in

connection with Cr.No.433 of 2012 on the file of the Bowenpally

Police Station, as illegal, arbitrary and violative of Article 21 of the

Constitution of India.

2. Learned Assistant Government Pleader for Home fairly

submitted that the rowdy sheet was opened against the petitioners

in the year 2013 on the strength of a solitary case in Cr.No.433 of

2012 registered for the offences under Sections 364, 364 (A), 365,

352, 368, 109, 120(B) read with Section 149 of the Indian Penal

Code, 1860 and Section 25(1) of the Arms Act, 1959, on the file of

the Bowenpally Police Station.

3. In view of the judgment of this Court in

UMESH SINGHANIYA v. THE COMMISSIONER OF POLICE,

HYDERABAD1, the continuance of rowdy sheet against the

petitioners on the strength of a solitary case is unsustainable.

2013 (3) ALT 146

The writ petition is allowed. The respondents are directed to

forthwith close the rowdy sheet opened against the petitioners.

The miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

____________________ B. VIJAYSEN REDDY, J March 15, 2023 DSK