Telangana High Court
Mohammed Aslam Khan vs The State Of Telangana on 10 January, 2024
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT PETITION No.18 of 2024
ORDER:
This writ petition is filed seeking to declare the rowdy sheet
proceedings launched and continued by the respondents authorities
against the petitioner as illegal, unconstitutional and violative of Articles
14 and 21 of the Constitution of India and to consequently direct the
respondents to remove the petitioner's name from the rowdy sheet
register.
2. The case of the petitioner is that he has been falsely implicated in
Crime No.1099 of 2022 registered for the offence punishable under
Section 307 read with Section 34 of IPC, which ultimately ended in
acquittal on 03.04.2023 vide S.C.No.119 of 2022 on the file of IV
Additional Assistant Sessions Judge, Rangareddy District at LB Nagar.
However, basing on the alleged offences, the respondents opened rowdy
sheet against him. The main grievance of the petitioner is that even
though there are no criminal cases pending against him, the respondents
with a mala fide intention are continuing the rowdy sheet and due to
surveillance, he is facing much inconvenience and hardship to lead a
respectable and dignified life in the society. 2
3. A counter affidavit has been filed by respondent No.4 stating that
the petitioner was involved in Crime No.1099 of 2020 registered for the
offence punishable under Section 307 read with 34 IPC dated 10.07.2020
on the file of Rajenderanagar Police Station, Cyberabad
Commissionerate, and the same ended in acquittal on 03.04.2023 vide
S.C.No.119 of 2022 on the file of IV Additional Assistant Sessions Judge,
Ranga Reddy District at LB Nagar. It is further stated that in view of
involvement of the petitioner in the said offences, based on the proposal
submitted by the Inspector of Police, Rajendranagar Police station, the
Assistant Commissioner of Police, Rajendranagar Division, accorded
permission for opening the rowdy sheet against the petitioner on
10.07.2020 and the same is being continued by periodical reviews. It is
also stated that on the point of jurisdiction, the said rowdy sheet was
subsequently transferred to Attapur Police Station, and as such the
Rajendranagar Police did not call the petitioner to police station
continuously nor harassed him on the pretext of rowdy sheet. Reference
has been made to the Circular No.2172/C13/ SCRB/CID/TS/22 dated
22.07.2022 issued by the Director General of Police, Hyderabad, which
prescribes the procedure for opening the rowdy sheets against the
habitual offenders.
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4. Learned counsel for the petitioner has submitted that as on date,
there are no cases pending against the petitioner and therefore, prayed to
close the rowdy sheet opened against the petitioner. In support of his
submission, he has relied upon the judgment in Kharak Singh v. State
of U.P. and others 1 and Vijay Narain Singh v. State of Bihar 2 , in
which, the Apex Court held that opening of rowdy sheet and continuing
the same without any valid reason would not characterize a person that
he is habitually involving in commission of offences.
5. Learned counsel for the petitioner has relied on the judgments in
Sunkara Satyanarayana v. State of Andhra Pradesh 3 ; B.
Satyanarayana Reddy v. State of Andhra Pradesh 4 ; Majid Babu v.
Government of Andhra Pradesh 5 ; Kamma Bapuji v. Station House
Officer, Brahmasamudram 6. He has further relied on the judgment in
Puttagunta Pasi v. Commissioner of Police, Vijayawada 7, in which,
the Division Bench has specifically observed that a rowdy sheet could not
be opened against an individual in a casual and mechanical manner and
due care and caution should be taken by the police before characterizing
a person as a rowdy.
1 AIR 1963 SC 1295 2 AIR 1984 SC 1334 3 2000(1) ALD (Crl.) 117 (AP) 4 2004(1) ALD (Crl.) 387 (AP) 5 1987(2) ALT 904 6 1997(6) ALD 583 7 1998(3) ALT 55 (DB) 4
6. Learned counsel for the petitioner has placed much reliance on the
judgment in Yerramsetti Venugopal Rao v. State of Andhra Pradesh
and others 8, in which, the learned Single Judge of High Court of Andhra
Pradesh while referring to the Standing Orders of A.P. Police Manual and
the principles laid down in the catena of judgments held that history
sheet of a rowdy can be continued (i) if the activities are prejudicial to the
maintenance of public order or affecting peace and tranquility in the
area; ii) the victims are not coming forward to give complaint against him
on account of threat from him.
7. It is apt to refer to the relevant Standing Orders of A.P. Police
Manual.
Maintenance of rowdy sheets is governed by Standing Order No.601
of A.P. Police Manual, Part-I, Volume II, which reads as under:
"601. The following persons may be classified as rowdies and Rowdy Sheets (Form 80) may be opened for them under the orders of the SP/DCP and ACP/SDPO.
A. Persons who habitually commit, attempt to commit or abet the commission of offences involving a breach of the peace, disturbance to public order and security.
B. Persons bound over under Sections 106, 107, 108(1) (i) and 110(e) and (g) of Cr.P.C.
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2020(2) ALD (Crl.) 1048 (AP) 5
C. Persons who have been convicted more than once in two consecutive years under sections 59 and 70 of the Hyderabad City Police Act or under section 3, clause 12, of the AP Towns Nuisances Act.
D. Persons who habitually tease women and girls and pass indecent remarks.
F. Persons who intimidate by threats or use of physical violence or other unlawful means to part with movable or immovable properties or in the habit of collecting money by extortion from shopkeepers, traders and other residents.
G. Persons who incite and instigate communal/caste or political riots.
H. Persons detained under the "AP Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land-Grabbers Act, 1986" for a period of 6 months or more.
I. Persons who are convicted for offences under the Representatives of the Peoples' Act for rigging and carrying away ballot paper, Boxes and other polling material"'
8. The period of retention of history sheets of suspects/rowdies is
governed by Standing Order No.602 of A.P. Police Manual and the same
reads as follows:
"602-1. History Sheets of suspects shall be maintained from the date of registration up to the end of December, after which the orders of a gazetted officer as to their discontinuance or retention for a further period shall be obtained.
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2. Merely because a suspect/rowdy, having a history sheet, is not figuring as accused in the previous 5 years after the last case in which he was involved, it should not preclude the SP/DCP/CP to continue his history sheet if SP/DCP/CP is of the considered view that his activities are prejudicial to the maintenance of public order or one affecting peace and tranquillity in the area or the victims are not coming forward to give complaint against him on account of threat from him."
9. Standing Order No.742 of A.P. Police Manual deals with the
classification of rowdies and opening of rowdy sheets and the same is
extracted below:
"742. Rowdies:- (1) The following persons may be classified as rowdies and Rowdy Sheets (Form 88) may be opened for them under the order of the Superintendent of Police or Sub-divisional Officer:
(a) persons who habitually commit, attempt to commit or abet the commission of, offences involving a breach of the peace;
(b) persons bound over under Sections 106, 107, 108(c) and 110(1) of the Code of Criminal Procedure, 1973 (Act No.2 of 1974);
(c) persons who have been convicted more than once in two consecutive years under Section 75 of the Madras City Police Act or under Section 3, clause 12, of the Towns Nuisances Act;
(d) persons who habitually tease women and girls by passing indecent remarks or otherwise; and
(e) in the case of rowdies residing in an area under one Police Station but are found to be frequently visiting the area under one or more other Police Stations their rowdy sheets can be maintained at all such Police Stations;
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(G.O. Ms. No. 656, Home (Police-D) Dept. Dt. 8-4-1971)
(2) Instructions in Order 735 regarding discontinuance of History Sheets shall also apply to Rowdy Sheets."
10. In the present case, as per the counter-affidavit, there are no cases
pending against the petitioner as on date to maintain the rowdy sheet or
to keep surveillance on the activities of the petitioner in any manner.
However, it is not the case of the respondents that the petitioner is a
habitual offender and there is every possibility of threat to the public at
large. Further, the respondents have not given any specific instance of
the petitioner's involvement in the commission of offence subsequent to
the closure/acquittal of the criminal case registered against him.
11. In view of the above and inasmuch as in catena of cases, the
Courts are consistently directing the police to maintain the rowdy sheet
as per the Standing Orders of A.P. Police Manual, this Court is of the
opinion that the action of the respondents police in maintaining the
rowdy sheet against the petitioner even though no case is pending
against him cannot be said to be proper.
12. Therefore, the respondents police are directed to close the rowdy
sheet opened against the petitioner. It is needless to observe that if the
petitioner involves in any crime in future and if there is any sufficient
material to establish that his movements are required to be prevented, 8
the respondents police are at liberty to take action against him strictly in
accordance with the Standing Orders of A.P. Police Manual.
Accordingly, this Writ Petition is allowed.
Miscellaneous applications, if any pending, shall stand closed.
There shall be no order as to costs.
________________________ C.V.BHASKAR REDDY, J 10.01.2024 JSU
