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Judgment
M. Jaichandren, J.—Heard Mr. G. Marimuthu, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. K.M. Vijaya
Kumar, the learned Special Government Pleader appearing on behalf of the Respondents.
The main contention of the learned Counsel appearing on behalf of the Petitioner is that, in spite of the fact that there is no case pending against
the Petitioner, as on date, the name of the Petitioner is found in the History Sheet, maintained by the fourth Respondent.
Paragraph 4 of the counter affidavit filed on behalf of the fourth Respondent reads as follows:
His faced cases were Seithur Police Station Cr. No. 307/2004 u/s 147, 148, 341, 353 IPC r/w. 3 of PPD Act and Cr. No. 308/2004 u/s 147,
148 r/w 3 of PPD Act and Cr. No. 321/2004 u/s 189, 292(A) and 509 IPC. It is true that all the cases ended in acquittal. It is also true first under
NDPS Act. FIR was made against him in Seithur PS Cr.319/2006 u/s 8(c) r/w 20(b)(ii)(A) NDPS Act and later further action was dropped in
that case. It is also true he had made representation to Chief Minister Cell. But as per police standing order 7 & 8 for removal of anybody name
from history sheet/Rowdy sheet, concern person must move either Commissioner of Police in cities or Superintendent of Police in districts. But so
far it seems, the Petitioner has not moved any petition to Superintendent of Police, Virudhunagar District.
In view of the averments made in paragraph 4 of the counter affidavit filed on behalf of the fourth Respondent, the Petitioner is permitted to
make a representation to the second Respondent, with regard to the relief sought for by the Petitioner, in the present writ petition, within a period
of fifteen days from today, and on such representation being submitted by the Petitioner, the second Respondent is directed to consider the same
and pass appropriate orders thereon, within a period of four weeks thereafter.
The writ petition is disposed of with the above directions. No costs.