Karnataka High Court
Mohammad Mahiboob vs The Superintendent Of Police on 23 April, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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NC: 2026:KHC-K:3562
WP No. 201474 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 23RD DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 201474 OF 2026 (GM-POLICE)
BETWEEN:
MOHAMMAD MAHIBOOB
S/O MOHD JAFFERSAB
AGE: 33 YEARS OCC: PRIVATE SERVICE
R/O MILLAT NAGAR, DIST: KALABURAGI 585102
...PETITIONER
(BY SRI NARENDRA N BETAD, ADVOCATE)
AND:
1. THE SUPERINTENDENT OF POLICE
KALABURAGI, AT KALABURAGI
Digitally signed
by SWETA 2. THE STATE OF KARNATAKA
KULKARNI
THROUGH ROZA POLICE STATION KALABURAGI
Location: HIGH
COURT OF REPRESENTED BY SPP
KARNATAKA HIGH COURT OF KARNATAKA
KALABURAGI 585107
...RESPONDENTS
(BY SRI SHESHADRI JAISHANKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL
FOR RECORDS AND I) ISSUE A WRIT IN THE NATURE OF
MANDAMUS THEREBY DIRECTING THE RESPONDENT NO.2 TO
CONSIDER REPRESENTATION DATED 20.11.2025 AT
ANNEXURE-D IN THE INTEREST OF JUSTICE AND EQUITY; II)
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NC: 2026:KHC-K:3562
WP No. 201474 of 2026
HC-KAR
ISSUE ANY OTHER ORDER OR DIRECTION AS THIS COURT
DEEMS FIT IN VIEW OF THE FACTS AND CIRCUMSTANCES OF
THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
Petitioner is before this Court under Articles 226 and 227 of the Constitution of India seeking a writ of mandamus directing respondent No.2 to consider his representation at Annexure-D dated 20.11.2025 wherein he has made a prayer to delete his name from Rowdy List maintained at Roza Police Station, Kalaburagi City, Kalaburagi.
2. Heard the learned counsel for the petitioner and learned Additional Government Advocate on behalf of respondent Nos.1 and 2.
3. Petitioner was arrayed as an accused in Crime No.137/2018 registered by respondent No.2-police for offences punishable under Sections 143, 147, 148 and 302 -3- NC: 2026:KHC-K:3562 WP No. 201474 of 2026 HC-KAR read with Section 149 of IPC and he was tried for the alleged offences in S.C.No.293/2018 by the jurisdictional Sessions Court and was acquitted by the judgment and order dated 27.07.2020. According to the petitioner, said judgment and order has attained finality. After registration of the FIR in Crime No.137/2018, petitioner's name was included in the list of rowdy sheeters maintained by the respondent No.2-police. After his acquittal in S.C.No.293/2018, a notice dated 25.03.2025 was received by him from the 2nd respondent - police for renewal the list of rowdy sheeter, maintained by the said police. Assailing the same, he had approached this Court in W.P.No.201937/2025 which was disposed of in view of the memo filed by the petitioner stating that the said notice was withdrawn. Thereafter, the petitioner has submitted a representation on 20.11.2025 before the 2nd respondent with a copy to the 1st respondent with a prayer to delete his name from the list of rowdy sheeter maintained by the -4- NC: 2026:KHC-K:3562 WP No. 201474 of 2026 HC-KAR 2nd respondent - police. Grievance of the petitioner is that the said representation is not considered till date.
4. Learned Additional Government Advocate submits that the respondents shall consider the representation of the petitioner at Annexure-D dated 20.11.2025 and pass appropriate orders on the same in accordance with law, if some reasonable time is granted.
5. Said submission is placed on record.
6. Accordingly, the following order :
i) Writ petition is allowed and a direction is issued to respondent Nos.1 and 2 to consider the representation of the petitioner at Annexure-D dated 20.11.2025 and pass appropriate orders on the same, in accordance with law as expeditiously as possible, but not later than a period of four months from the date of receipt of copy of this order.
Sd/-
(S.VISHWAJITH SHETTY) JUDGE SWK,SNList No.: 1 Sl No.: 17