Madras High Court
Gurumanikandan M vs The Superintendent Of Police on 27 June, 2025
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P.(MD)No.14847 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P(MD)No.14847 of 2025
Gurumanikandan M ... Petitioner
Vs
1.The Superintendent of Police,
Office of the Superintendent of Police,
Karur District.
2.The Deputy Superintendent of Police,
Kulithalai Sub Division,
Karur District.
3.The Inspector of Police,
Kulithalai Police Station,
Karur District. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus, directing
the respondents 1 and 2 herein to remove the petitioner's name from
History Sheet record in H.S.No.5 of 2022 on the file of the 3rd
respondent police station as per petitioner's representation dated
24.04.2025 within a time stipulated by this Court.
For Petitioner : Mr.Vishnu J,
For R1 & R2 : Mr.A.S.Abul Kalaam Azad
Government Advocate (Crl.side)
1/8
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:09:28 pm )
W.P.(MD)No.14847 of 2025
ORDER
The petitioner claiming to be a Co-ordinator of a Political Party has approached this Court, seeking a relief to remove his name from the History sheet record in H.S.No.5 of 2022, on the file of the third respondent police station, by considering his representation.
2.The respondent police has registered a history sheet record in HS.No.5 of 2022 as against this petitioner on the recommendations of the Inspector of Police, Kulithalai Police Station to the Deputy Superintendent of Police in the month of June
-2022 that the petitioner has involved in the following cases:-
Sl.No District Crime No. offences
143,283,285,241 IPC r/w 3(5)
1 Ponnamaravathi 53 of 2021
Town, NUI Act.
143,283,285,341 IPC r/w 3(5)
2 Ponnamaravathi 54 of 2021
Town, NUI Act.
143,286,341 IPC r/w 3(5)
3 Ponnamaravathi 65 of 2021
Town, NUI Act.
143,283,341 IPC r/w 3(5)
4 Ponnamaravathi 92 of 2021
Town, NUI Act.
143,283,341 IPC r/w 3(5)
5 Ponnamaravathi 93 of 2021
Town, NUI Act.
2/8
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:09:28 pm )
W.P.(MD)No.14847 of 2025
Sl.No District Crime No. offences
6 Kulithalai 218 of 2018 294(b), 324, 506(ii) IPC
143, 269,341 IPC r/w 4 of ED
7 Kulithalai 915 of 2020
Act
153(A), 505(i) IPC r/w 66A,
8 Kulithalai 466 of 2020
67 of IT Act, 2008
9 Kulithalai 669 of 2017 143 & 188 IPC
10 Sakkottai 277 of 2019 4A (1A) TNOPPD Act
11 Sakkottai 274 of 2019 153,189,505(2) @153, 34 IPC
12 Sakkottai 275 of 2019 4A (1a) of TNOPPD Act
13 Sakkottai 276 of 2019 4A (1a) of TNOPPD Act
14 Sakkottai 11 of 2022 269 IPC
15 Sakkottai 70 of 2023 151 of Cr.P.C
16 Ramjinagar 133 of 2022 143,341,353,506(i) IPC
17 Ramjinagar 68 of 2017 143,188, 341 IPC
Special & Local Laws SLL
147, 148, 294(b), 323, 324,
18 Thuvarakurichi 55 of 2023
307 IPC and 25(1A) of Arms
Act, 506(i) IPC
147 IPC r/w 25(1)(a) of Arms
19 Navalpattu 95 of 2022
Act.
20 Samayapuram 211 of 2023 427,294(b), 506(ii) IPC
21 Thirugositur 109 of 2023 153(A), 505(1)(b), 506(i) IPC
Now the petitioner has submitted a representation to re-consider the history sheet and to remove his name that he has not involved in any further offence in the past two years.
3/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:09:28 pm ) W.P.(MD)No.14847 of 2025
3.Mr.A.S.Abul Kalaam Azad, learned Government Advocate (Crl.side) submits that since this petitioner has involved in several cases and in order to monitor the petitioner and to prevent him from involving in any further offence, they have opened the above history sheet as against this petitioner and they have periodically monitored his activities. It is only to track his behaviour due to his involvement in several cases as stated above and not otherwise.
4.This Court considered the rival submissions made and also perused the materials placed on record.
5. Police Standing Orders 748 enable the police officers to open history sheet to monitor the behaviour of the habitual offenders, in order to prevent them from involving in further offence. The procedures have also been prescribed in the Police Standing Orders that the history sheet, if any opened, has to be periodically reviewed two years after registration of History sheet and annually thereafter. The responsibility of protecting law and 4/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:09:28 pm ) W.P.(MD)No.14847 of 2025 order vests with the police Department. The Department, with a limited force is expected to maintain law and order of this huge population of 7 Crores of people in the State of Tamil Nadu. Therefore, opening and maintaining history sheet is a type of record maintained by the police officers as against the habitual offenders, as provided under the Police Standing Orders 748 and therefore, the respondent police cannot be found fault with for the maintenance of history sheet of this petitioner, who has involved in 21 criminal cases.
6.Though the petitioner claims that the case registered as against him is for public agitation, it appears that he has also involved in IPC offences. Though certain cases are registered for the offence under the Tamil Nadu Open Places (Prevention of Disfigurement)Act, 1959, he is also an accused in a case of attempt to murder. Apart from the cases as stated above, two other cases have been registered under the Arms Act. However, it appears that no cases have been registered as against this petitioner in the year 2024 and 2025. As per the procedure laid down in the Police 5/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:09:28 pm ) W.P.(MD)No.14847 of 2025 Standing Orders, the history sheet, if any opened as against the accused persons, has to be reviewed periodically, after two years of opening the history sheet and thereafter annually.
7.In view of the above, the respondent police shall review the case of this petitioner in H.S.No.5 of 2022, by considering his representation and also by considering his conduct that he has not involved in any offence in the year 2024-2025 and take a decision, within a period of two months from the date of receipt of a copy of this order. No costs.
27.06.2025 Index:Yes Internet:Yes vrn 6/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:09:28 pm ) W.P.(MD)No.14847 of 2025 To
1.The Superintendent of Police, Office of the Superintendent of Police, Karur District.
2.The Deputy Superintendent of Police, Kulithalai Sub Division, Karur District.
3.The Inspector of Police, Kulithalai Police Station, Karur District.
7/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:09:28 pm ) W.P.(MD)No.14847 of 2025 B.PUGALENDHI, J.
vrn Order made in W.P(MD)No.14847 of 2025 27.06.2025 8/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 07:09:28 pm )