MANAVENDRANATH ROY, J. - (1.) This writ petition for a Mandamus is filed to declare theaction of the respondents 2 to 4 in opening rowdy sheet No.199 against the petitioner, as illegal, arbitrary and violative of A.P. Police Standing Order No.742 and consequently sought direction to the respondents 2 to4 to close the said rowdy sheet which was opened against the petitioner.
(2.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home appearing for respondents 1 to 4.
(3.) The petitioner claims to be an agriculturist. It is stated that he has been eking out his livelihood by doing agriculture. He further states that earlier a case in Crime No.76 of 2011 for the offence punishable under Sec. 302 r/w 34 of the Indian Penal Code, 1860, was registered against him in Mangalagiri Rural Police Station and he was shown as accused No.4 in the said crime. The petitioner states that after full-fledged trial conducted in the Court of III Additional District and Sessions Judge, Guntur, he was acquitted in the said case of all the charges as per Judgment dtd. 21/3/2014. No other case is pending against him. However, it is stated that the respondents have opened a rowdy sheet No.199 against him earlier on the ground that he was involved in the said criminal case. But even after he was acquitted in the said criminal case, it is stated that the police did not close the said rowdy sheet and they are continuing the same. Therefore, challenging the said action of the respondents in continuing the said rowdy sheet and not closing the same, the present writ petition is filed.;