Madras High Court
C. Somu @ Somasundaram vs State Rep.By on 27 September, 2022
Author: V. Sivagnanam
Bench: V.Sivagnanam
W.P. No.25940 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.09.2022
CORAM:
THE HONOURABLE MR. JUSTICE V.SIVAGNANAM
W.P.No.25940 of 2022
and WMP.No.25024 of 2022
C. Somu @ Somasundaram ... Petitioner
Vs
1. State rep.by
The Commissioner of Police,
Greater Chennai
Vepery, Chennai - 600 007.
2. The Deputy Commissioner of Police,
Adyar Range, Adyar,
Chennai 600 020.
3. The Assistant Commissioner of Police,
Saidapet Range,
J1 Saidapet Police Station,
Saidapet, Chennai 600 015.
4. The Inspector of Police
(Law and Order)
R-6, Kumaran Nagar Police Station,
Jafferkhanpet, Chennai 600 083. .... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
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W.P. No.25940 of 2022
praying this Court to issue a Writ of Mandamus to direct the 1st and 2nd
respondents to consider the representation dated 09.05.2022 and further direct
the 3rd and 4th respondents herein to remove the name of the petitioner from
the rowdy "A" Grade list record.
For Petitioner : Mr.K.Ramkumar
For Respondents : Mr.S.Santhosh
Govt.Advocate (Crl.side)
ORDER
This petition is filed seeking a direction to the 1st and 2nd respondents to consider the petitioner's representation dated 09.05.2022 and further direct the 3rd and 4th respondents herein to remove the name of the petitioner from the rowdy "A" Grade list record.
2. The case of the petitioner is that in the year 1998, the respondent police had registered a FIR in Crime No.2102 of 1998 for offence under Section 302 IPC and arrayed him as one of the accused and he was enlisted as a History Sheeter in the list of rowdies, maintained by the 4th respondent Police, which was not known to him and subsequently upon trial the petitioner was acquitted by the Fast Track Court (III), Chennai. He did not involve in any 2/5 https://www.mhc.tn.gov.in/judis W.P. No.25940 of 2022 other criminal cases except for the case under Sections 151 of Cr.P.C., 110 of Cr.P.C. under section 75 of City Police Act. Hence, he prays to direct the second respondent to consider his representation dated 09.05.2022 and further direct the 3rd and 4th respondents to remove his name from the rowdy "A" Grade list record.
3. The learned Counsel appearing for the petitioner submitted that the 1st and 2nd respondent police may be directed to consider the petitioner's representation dated 09.05.2022 and further direct the 3rd and 4th respondents to remove the name of the petitioner from the rowdy "A" Grade list record.
4. The learned Government Advocate (Crl.Side) submitted that the petitioner's representation dated 09.05.2022 is available with the second respondent and respondent police is ready to consider the petitioner's representation.
5. Recording the same, the second respondent police is directed to consider the representation, dated 09.05.2022, on merits and in accordance 3/5 https://www.mhc.tn.gov.in/judis W.P. No.25940 of 2022 with law, within a period of fours weeks, from the date of receipt of a copy of this order.
6. With the above direction, this writ petition is disposed of. No costs. Consequently connected miscellaneous petition is also closed.
27.09.2022 Internet:Yes Speaking/Non speaking order dpq 4/5 https://www.mhc.tn.gov.in/judis W.P. No.25940 of 2022 V. SIVAGNANAM, J.
dpq To
1. The Commissioner of Police, Greater Chennai, Vepery, Chennai - 600 007.
2. The Deputy Commissioner of Police, Adyar Range, Adyar, Chennai 600 020.
3. The Assistant Commissioner of Police, Saidapet Range, J1 Saidapet Police Station, Saidapet, Chennai 600 015.
4. The Inspector of Police (Law and Order) R-6, Kumaran Nagar Police Station, Jafferkhanpet, Chennai 600 083.
5. The Public Prosecutor, High Court of Madras.
W.P. No.25940 of 2022
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