Telangana High Court
Kadri Ranadheer Kumar, Warangal ... vs Prl. Secretary, Home Dept., Hyderabad 4 ... on 27 September, 2019
Author: P. Keshava Rao
Bench: P. Keshava Rao
HONOURABLE SRI JUSTICE P. KESHAVA RAO
WRIT PETITION No.12845 of 2014
ORDER:
Heard the learned counsel for the petitioner and the learned Government Pleader appearing for the respondents.
2. The prayer sought in the writ petition is as under:
"... Hon'ble Court may be pleased to issue a writ, order or direction, more particularly one in the nature of writ of mandamus declaring the action of the respondents in opening and continuing the rowdy sheet against the petitioner without any periodical review, as illegal, arbitrary, consequently direct the respondents to close the rowdy sheet opened against the petitioner."
3. The case of the petitioner is that he is a resident of Saraswathinagar, Gopalpuram Road, Warangal district. While he was working as Security Guard on deputation to the APSRTC Parkal Depot, he was implicated in a criminal case in Crime No.236 of 2004 under Section 302 read with Section 34 IPC on the file of the Kakatiya University Police Station, Hanamkonda, Warangal District and he was arrested and remanded to judicial custody, due to which he was placed under suspension. The police filed charge sheet against him and two others in Crime No.236 of 2004 before the Court of IV Additional Judicial First Class Magistrate, Warangal and the same was numbered as PRC No.41 of 2005. After committal to the Court of Session, it was numbered as S.C.No.304 of 2005 and it was made over to the Court of III Additional Sessions Judge, Warangal for trial. The police in order to prove the said case against the petitioner and two others, examined PWs.1 to 6 and marked Exs:P-1 to P-7. The learned Sessions Judge on consideration of oral and documentary evidence, was pleased to acquit him and two others vide judgment dated 28.11.2005. The said rowdy sheet has been continuing from time to time. The petitioner 2 specifically stated that except the above said crime, he is not involved in any crime. He is leading a peaceful life being a responsible citizen. Therefore, continuation of the rowdy sheet is challenged in the present writ petition.
4. Respondent No.5 filed counter affidavit stating that to curb and curtail the unlawful activities of the petitioner, a rowdy sheet has been opened on the rolls of Kakatiya University Police Station, Warangal on 10.08.2007 and since then the rowdy sheet is being continued and renewed from time to time. Later, the said case in Cr.No.236 of 2004 for the offence under Section 302 r/w 34 IPC was ended in acquittal vide SC No.304 of 2005 on 28.11.2005. Subsequently, a case in Crime No.215 of 2015 under Section 110(e) Cr.P.C. dt.28.10.2015 (bind over) was also registered against the petitioner. It is also mentioned in the counter affidavit that due to the fear of the petitioner, no one is coming forward to the police station to lodge any complaint against him. Therefore, unless and until proper vigilance is maintained against the unlawful activities of the petitioner, there is every chance that he may repeat the offences.
5. Learned counsel for the petitioner submits that in view of the decision of this Court in CHITLURI SRINIVASA RAO V. SUB-DIVISIONAL POLICE OFFICER, KAKINADA, EAST GODAVARI DISTRICT1, the continuation of the rowdy sheet against the petitioner is illegal.
6. The above said issue has been dealt with by this Court and the Apex Court in catena of judgments.
1 2015(1) ALD 889 3 In DHANJI RAM SHARMA V/s. SUPERINTENDENT OF POLICE, NORTH DISTRICT, DELHI POLICE2, a three Judge Bench of the Supreme Court held that the condition precedent for opening a history sheet is that such person should be reasonably believed to be habitually addicted to crime or to be an aider or abettor of crime. In order to justify opening of a history sheet, the Supreme Court opined that the police officer must have a reasonable belief based on reasonable grounds.
In VIJAY NARAIN SINGH V/s. STATE OF BIHAR3, another three Judge Bench of the Supreme Court held that the expression 'habitually' would mean 'repeatedly' or 'persistently' implying a thread of continuity, stringing together similar repetitive acts, and a single act or omission would not characterize an act as 'habitual'. The Supreme Court was of the opinion that to qualify as a 'habit', a person must have grown accustomed to leading a life of crime, whereby it would be a force of habit, inherent or latent, in an individual with a criminal instinct, with a criminal disposition of mind, that makes him dangerous to society in general. This judgment was rendered in the context of preventive detention but the observations made therein as to the connotations and interpretation of the expression 'habitual' are of relevance.
In MAJID BABU V/s. GOVERNMENT OF A.P.4, a learned Judge of this Court was dealing with opening of a rowdy sheet under Standing Order
742. The learned Judge held that two instances of involvement in criminal cases would not make a person a 'habitual offender' and that at least
2. AIR 1966 SC 1766
3. AIR 1984 SC 1334
4. 1987 (2) ALT 904 4 more than two instances should be present before a person can be described as a habitual offender.
This principle was affirmed by another learned Judge of this Court in KAMMA BAPUJI V/s. STATION HOUSE OFFICER, BRAHMASAMUDRAM5. In this case, the persons in whose name the rowdy sheets were opened were involved in two cases but they were acquitted in both. It was sought to be contended on behalf of the police authorities that the rowdy sheets were opened during the pendency of the cases and that acquittal therein would be of no consequence thereafter. The learned Judge rejected this contention and held that rowdy sheets could not be opened in a casual and mechanical manner and a person could not be dubbed a 'habitual offender' merely because he was involved in two criminal cases.
A Division Bench of this Court in PUTTAGUNTA PASI V/s. COMMISSIONER OF POLICE, VIJAYAWADA6 confirmed this principle holding 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. Referring to the earlier case law, the Division Bench expressed agreement with the view of the learned Judge in KAMMA BAPUJI4 that figuring as an accused in two crimes would not be sufficient to categorize a person as a 'habitual offender'. The same principle was reaffirmed in SHAIK MAHBOOB V/s. THE COMMISIONER OF POLICE7, GUDIVADA SAI BABA V/s. STATE OF A.P., HOME DEPARTMENT8, P.SATHIYYA NAIDU V/s. SUPERINTENDENT OF POLICE, EAST
5. 1997 (6) ALD 583
6. 1998 (3) ALT 55 (D.B.)
7. 1990 (1) APLJ 363
8. 2002 (3) ALT 391 5 GODAVARI DISTRICT9 and BEERJEPALLY VENKATESH BABU V/s. STATE OF A.P.10 In MOHAMMED QUADEER V/s. COMMISSIONER OF POLICE, HYD.11, the same learned Judge who decided KAMMA BAPUJI4 opined that the A.P. Police Standing Orders were not statutory in nature and were only a compilation of government orders issued from time to time and they therefore did not invest the police officers with any powers of arrest, detention, investigation of crimes etc., not specifically conferred under the Code of Criminal Procedure, 1973, or other enactments. As regards retention of a rowdy sheet, the learned Judge held that opening of a rowdy sheet against a citizen was undoubtedly fraught with serious consequences and the right to reputation under Article 21 of the Constitution could not be deprived except in accordance with the procedure established by law. The learned Judge therefore observed that the law which authorizes the police to open rowdy sheets and exercise surveillance would have to be very strictly construed.
In PULLA BHASKAR V/s. SUPERINTENDENT OF POLICE, WARANGAL12, another learned Judge of this Court held that once there is a long interval between involvement in different criminal cases, such a person could not be termed a 'habitual offender' within the meaning of Standing Order
742. In SUNKARA SATYANARAYANA V/s. STATE OF ANDHRA PRADESH13, a learned Judge of this Court was concerned with the maintenance of history sheets/rowdy sheets for considerably long periods of time and held that the same would not only violate the right of privacy but also other
9. 2011 (2) ALT 61
10. 2014 (3) ALT 264
11. 1999 (3) ALD 60
12. 1999 (5) ALD 155
13. 2000 (1) ALD (Crl.) 117 (AP) 6 fundamental rights of such persons under Articles 14 and 19 of the Constitution. The learned Judge was of the opinion that orders for opening or retention of history sheets/rowdy sheets should be passed under administrative instructions and guidelines and if such orders are challenged, the competent authority has to place the reasons before the Court justifying the opening/retention of such history sheets/rowdy sheets. The learned Judge further opined that it would be better for the police officer concerned to record his own reasons for opening/retention of the history sheets/rowdy sheets.
In B. SATYANARAYANA REDDY V/s. STATE OF ANDHRA PRADESH14, a Division Bench of this Court held that the expressions 'habitually commit', 'attempt to commit' and 'abet the commission' of offences indicate the requirement that at least two or more cases have been registered against the person concerned to characterize him as a person who habitually commits, attempts to or abets the commission of offences. The Division Bench held that involvement of a person in a solitary case would not be enough to classify such person as 'habitually' committing offences. The Division Bench therefore held that the solitary instance in which the appellant therein was alleged to be involved in could not constitute the basis to classify him as a rowdy.
7. In the light of the above stated settled proposition of law, it is clear that the opening of a rowdy sheet in the name of the petitioner on the basis of his involvement in a solitary criminal case is not sufficient to term him as habitual offender under Clause-A of Order 601 of the Police Control Order. It is an admitted fact that the petitioner is acquitted in 14 . 2004 (1) ALD (Crl.) 387 (AP) 7 one crime registered against him. In spite of the same, the respondents appear to have continued the rowdy sheet in his name.
8. In the above circumstances, this Court holds that opening of rowdy sheet in the name of the petitioner and continuance of the same thereafter, is in violation of the life and liberty as guaranteed to the petitioner under the provisions of the Constitution of India as well as contrary to the law laid down by this Court and the Apex Court, as stated supra.
9. Accordingly, the Writ Petition is allowed. Consequently, the rowdy sheet opened in the name of the petitioner is hereby quashed. No order as to costs.
Miscellaneous petitions, if any, shall stand closed.
___________________ P. KESHAVA RAO, J Date: 27.09.2019.
ccm 8 HONOURABLE SRI JUSTICE P. KESHAVA RAO WRIT PETITION No.12845 of 2014 Date:27.09.2019 ccm