Madras High Court
A.Abdul Kayum vs The Superintendent Of Police on 26 April, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.04.2019
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.11409 of 2019
A.Abdul Kayum ...Petitioner
-Vs-
1.The Superintendent of Police
Tirupur District, Tirupur.
2.The Deputy Superintendent of Police
Udumalpet, Tirupur District.
3.The Inspector of Police,
Udumalpet police Station,Udumalpet,
Tirupur District. ... Respondents
Prayer: Criminal Original petition filed under Section 482 of the Code of
Criminal Procedure, to direct the 1st respondent to remove my name i.e
A.Abdul Kayum @ Chellappa, S/o V.Abdul Jabar (late) in History
sheets/K.D.Sheets/Rowdy Sheets, on the file of 3rd respondent police. The
Inspector of Police, Udumalpet police station, Udumalpet, Tirupur District.
For Petitioner : Mr.S.Saravanan
For Respondents : Mr.C.Raghavan
Government Advocate (Crl.Side)
ORDER
This Criminal Original Petition has been filed seeking the 1st respondent to remove my name i.e A.Abdul Kayum @ Chellappa, S/o V.Abdul Jabar (late) in History sheets/K.D.Sheets/Rowdy Sheets, on the file of 3rd respondent police. The Inspector of Police, Udumalpet police station, Udumalpet, Tirupur District.
http://www.judis.nic.in 2.The learned counsel appearing for the petitioner would submit that the petitioner is the President of Manitha Neya Makkal 2 Katchi, a political party for the past ten years and attached to various Social Organisation. Thereafter, the petitioner was arrested by the third respondent police. The trial is pending before the learned Sessions Judge, Coimbatore, for the offence under Sections 120(B) (1) r/s 302, 307 IPC, Section 3, 4(b) and 6 of Explosive Substances Act 1908 and Section 4 of Tamil Nadu Property (Prevention of Damage and loss) Act 1992, since the petitioner preferred an appeal in C.A.No.753 of 2001 before this Court. In order to harass the petitioner and to restrict their movements at the instigation of the superior officers in the Police Department, History Sheeted Rowdy Book was opened at the third respondent police station and the petitioner was compelled to attend the police station in the pretext of enquiry in a routine manner. In this regard, the petitioner had already made several representations to delete the his name in the sHistory Sheet, but the respondents have not yet considered till date. Therefore, he sought for allowing this petition.
3.The learned Government Advocate (Crl. Side) appearing for the respondents submitted that the petitioner is an habitual offender indulging in rowdy activities, extortion, katta panchayats, etc. Hence, History Sheeted Rowdy Book was opened at the third respondent police station as against the petitioner and it is being updated regularly as per the Police Standing Order. Therefore, he http://www.judis.nic.in prays to dismiss the petition.
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4.Heard Mr.S.Saravanan, learned counsel appearing for the petitioner and Mr.C.Ragavan, learned Government Advocate (Crl. Side), appearing for the respondents.
5.The issue involved in this writ petition has already been dealt with by the Madurai Bench of this Court and detailed order has been passed in W.P.(MD)No.19651 of 2017 on 26.09.2018. On the basis of the above said Order, the Director General Of Police, Chennai issued a circular in Rc.No. 133410/Crime 4(3)/2018 dated 05.10.2018, which reads as follows :-
The Hon'ble Madurai Bench of Madras High Court in its order dated 26.09.2018, in a batch of cases, in the reference second cited, while quashing the Histroy Sheet maintained in certain Police Stations and which are challenged before the Hon'ble Court, has observed and directed as follows :-
"28................ there is a general pattern adopted trend by the Police to continue to retain the names of the persons in the history sheet showing them as rowdies without any justifiable reasons. The Police did not realise that the purpose of opening a history sheet is to keep surveillance and check on http://www.judis.nic.in hardened and habitual criminals in order to maintain peace and tranquility in the 4 society.
29.As mentioned above, it also becomes the duty of the Police to keep reviewing the history sheet regularly to ensure that the persons, who are no longer required to be retained in the list are removed from the list, since it involves the dignity and public image of a person .............
30.Whenever representations are made by the persons whose names are found in the history sheet, it is the duty of the respondent Police to consider the same ............. It will be of no use for the respondent Police to keep the representation pending even without considering them and driving the concerned persons to file appropriate petition before this Court. This Court only hopes that the Police learns a lesson at least after the passing of this order, to be more sensitive and serious in maintaining history sheet.
31........... The Police seems to be adopting the practice of registering FIRs against the persons under Sections 109 and 110 of CrPC, just to open the history sheet and to justify the continuance of the name of the persons in the history sheet. ............... http://www.judis.nic.in automatic opening of history sheet can be done only if the person has been 5 convicted more than twice under Section 109 of CrPC and more than once under Section 110 of CrPC. Therefore, mere registration of an FIR under Sections 109 and 110 of CrPC can never justify the action of the Police in continuing to retain the name of the person in the history sheet.
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33.This Court wants to make it clear that in all future cases, where the retention of the name of a person in history sheet becomes a subject matter of challenge before this Court, if this Court finds that the name of the person has been retained without any justification and is in contravention with PSO Nos.746 to 748 and the guidelines given by this Court, compensation will be granted to the victims and the same will be directed to be recovered from the monthly salary of the Inspector of Police in whose station the history sheet is being maintained........"
2. Provisions contained in PSO 746 to 748 and the above orders of the Hon'ble High Court shall be followed scrupulously while maintaing the history sheets by the SHOs.
3. All Sub-Divisional Officers shall periodically review all History sheet files and http://www.judis.nic.in Rowdy sheet files maintained in the Police Station under their jurisdiction.
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4. IGPs in Zones, COPs in citites and the SPs in District shall sensitize all the Police personnel working under their jurisdiction in this regard and also review the cases periodically."
6.In veiw of the above circular passed by the Director General of Police, Chennai, this Court is inclined to pass the following orders :-
(i) The petitioner is directed to submit a fresh representation before the third respondent within a period of two weeks from the date of receipt of a copy of this Order.
(ii) On receipt of such representation, the third respondent is directed to remove the name of the petitioner from the history sheet maintained by the third respondent Police Station.
7.With the above directions, the Criminal Original petition stands allowed.
26.04.2019 Index : Yes/No vsn/mpa http://www.judis.nic.in 7 To
1.The Superintendent of Police Tirupur District, Tirupur.
2.The Deputy Superintendent of Police Udumalpet, Tirupur District.
3.The Inspector of Police, Udumalpet police Station, Udumalpet, Tirupur District.
4.The Public Prosecutor,High Court of Madras. http://www.judis.nic.in 8 G.K.ILANTHIRAIYAN,J.
vsn Crl.O.P.No.11409 of 2019 26.04.2019 http://www.judis.nic.in