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Madras High Court

K.M.Sirajuddin vs The State Of Tamil Nadu on 15 April, 2015

Author: P.N.Prakash

Bench: P.N.Prakash

       

  

   

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.04.2015
CORAM
THE HONOURABLE MR.JUSTICE P.N.PRAKASH
Crl.O.P.Nos.8599 to 8601 of 2015


K.M.Sirajuddin	   		   ..  Petitioner in all the 
					petitions
vs
1.	The State of Tamil  Nadu
	rep.by the Commissioner of
	Police, Chennai City.	 ..   1st respondent in
					all the petitions

2.	The Assistant Commissioner of
	Police, Flower Bazaar Range
	George Town, Chennai 600 001.

3.	The Inspector of Police
	C-1, Flower Bazaar Police Station
	Chennai-1.		
				 ..   Respondents 2 and 3 in
				      Crl.O.P.No.8599/2015

	The Assistant Commissioner of
	Police, Ennore Range
	Chennai 600 057.

	The Inspector of Police
	M-6, Manali Police Station
	Manali, Chennai.		
				 ..   Respondents 2 and 3 in
				      Crl.O.P.No.8600/2015

	The Assistant Commissioner of
	Police, Law College Police Range
	Esplanade, Chennai 600 104.


	The Inspector of Police
	B-2, Law College Police Station
	Esplanade
	Chennai 600 104.		
				 ..   Respondents 2 and 3 in
				      Crl.O.P.No.8601/2015


Prayer:- Criminal Original Petitions filed under Section 482 Cr.P.C., to direct the respondents to delete the name of the petitioner in the History Sheet List maintained in the respective third respondent police station.

	For Petitioner 	    :Mr.C.K.M.Appaji
	in all the petitions

	For Respondents	    : Mr.M.Mohammed Riyaz
              in all the petitions       Government Advocate
			      (Criminal side)

			  COMMON ORDER

Heard both sides.

2. It is seen that the petitioner is challenging the entry of his name in the history sheeter list. Such a prayer under Section 482 of the Criminal Procedure Code is not maintainable. However, the petitioner can challenge the same under Article 226 of the Constitution of India in a writ petition.

3. In view of the same, the petitioner seeks permission of this Court to withdraw these petitions, with liberty to challenge the same in the writ petition. He has also made an endorsement in the bundle to that effect.

4. Accordingly, all these criminal original petitions are dismissed with liberty to the petitioner to move this Court with appropriate petition. 15.04.2015 vj2 To

1. The Commissioner of Police, Chennai City.

2. The Assistant Commissioner of Police, Flower Bazaar Range George Town, Chennai 600 001.

3. The Inspector of Police C-1, Flower Bazaar Police Station Chennai-1.

4. The Assistant Commissioner of Police, Ennore Range Chennai 600 057.

5. The Inspector of Police M-6, Manali Police Station Manali, Chennai.

6. The Assistant Commissioner of Police, Law College Police Range Esplanade, Chennai 600 104.

P.N.PRAKASH,J., vj2

7. The Inspector of Police B-2, Law College Police Station Esplanade Chennai 600 104.

8. The Public Prosecutor, High Court, Madras.

Crl.OP Nos.8599 to 8601 of 2015 15.04.2015