- (1.) Heard learned counsel for the petitioner, learned AGA and perused the records.
(2.) It is admitted that the police station Manikpur, District Chitrakoot had opened Class-B history-sheet of the petitioner Munna Lal Gupta in the year 1979 under the provisions of paragraph 228(2) of the UP Police Regulations. It is also admitted that said history-sheet was created with following cases: (1) case crime no. 39 of 1982 under Section 353/332/394/504/341/323/34 P.S. Majhali, Sidhi (M.P.), (2) case crime no. 28 of 1987 under Section 302 IPC, P.S. Manikpur, District Banda, (3) case crime no. 2 of 1988 under Section 506 IPC, P.S. Manikpur, District Banda and (4) case crime no. 36 of 1988 under Sections 323/504/506 IPC, P.S. Manikpur, District Banda.
(3.) It is also admitted that the petitioner was never arrested or challaned in any of the above mentioned cases and no criminal trial had ever been carried out against him.;