Madras High Court
G.Baskar vs The Superintendent Of Police on 11 January, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.No.696 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.01.2024
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.No.696 of 2024
G.Baskar
S/o.A.Govindarajan ... Petitioner
Vs.
1.The Superintendent of Police,
Office of the District Superintendent of Police,
Thiruvarur District.
2.The Inspector of Police,
Perugavazhanthan Police Station,
Thiruvarur District. ... Respondents
Prayer: Writ Petition filed under Article 226 of The Constitution of
India praying to issue a writ of mandamus directing the respondents
herein to remove the name of the petitioner from history sheet opened in
History Sheet No.16 of 2022 (HS No.16 of 2022) on the file of the
second respondent within a time that may be fixed by this Court by
considering his representation dated 26.12.2022 in the light of the order
dated 04.03.2020 passed by this Court in WP (MD) No.21040 of 2018
etc., batch.
For Petitioner : Mr.M.Bhubesh
For Respondents : Mr.A.Damodaran
Additional Public Prosecutor
*****
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W.P.No.696 of 2024
ORDER
This writ petition has been filed for issuance of a writ of Mandamus directing the respondents herein to remove the name of the petitioner from history sheet opened in History Sheet No.16 of 2022 (HS No.16 of 2022) on the file of the second respondent within a time that may be fixed by this Court by considering his representation dated 26.12.2022 in the light of the order dated 04.03.2020 passed by this Court in WP (MD) No.21040 of 2018 etc., batch.
2. The case of the petitioner is that four cases have been registered against the petitioner, out of which, two cases were disposed of by the competent Court. The other two cases viz., Crime Nos.114 of 2019 and 518 of 2020 are registered since the vehicle of the petitioner was used for illegal sand quarry. However, in the First Information Reports, it was mentioned that the vehicle was used by the driver without the knowledge of the petitioner. Except these cases, no other case is pending against the petitioner. However, the second respondent has included the name of the petitioner in History Sheet No.16/2022. The petitioner submitted a representation dated 26.12.2022 to the respondents to remove his name https://www.mhc.tn.gov.in/judis 2/4 W.P.No.696 of 2024 from the history sheet. Since no action was taken on the representation of the petitioner, the present writ petition has been filed seeking for the aforesaid relief.
3. Heard Mr.M.Bhubesh, learned counsel for the petitioner and Mr.A.Damodaran, learned Additional Public Prosecutor appearing on behalf of respondents.
4. Taking into consideration the facts and circumstances of the case, there shall be a direction to the respondents to act on the representation made by the petitioner and deal with the same in accordance with the guidelines issued by this Court in Sabari @ Sabarigiri Vs. Assistant Commissioner of Police, Anna Nagar, (L&O) Range, Madurai city, Madurai and others [2018 4 MLJ Crl. 585] and Thirumurugan and another Vs. The Superintendent of Police, Madurai [2020 2 LW crl 266] and pass appropriate orders, within a period of four (4) weeks from the date of receipt of a copy of this order. The petitioner is directed to make a fresh representation to the respondents along with a copy of this order. https://www.mhc.tn.gov.in/judis 3/4 W.P.No.696 of 2024 N.ANAND VENKATESH, J gm This writ petition is disposed of with the above direction. No costs.
11.01.2024 Speaking Order/Non-speaking Order Index :Yes/No Neutral citation: Yes/No gm To
1.The Superintendent of Police, Office of the District Superintendent of Police, Thiruvarur District.
2.The Inspector of Police, Perugavazhanthan Police Station, Thiruvarur District.
3.The Public Prosecutor, High Court, Madras.
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