- (1.) Heard Shri B.K. Singh for the petitioner and learned A.G.A.
(2.) The petition has been filed seeking the following main reliefs: "I. Issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 04.05.2018 passed by opposite party contained in Annexure No. 1 to this writ petition. II. Issue a writ, order or direction in the nature of Mandamus commanding the respondent to close the history sheet No. 17A of P.S. Kotwali Utraula, District Balrampur forthwith."
(3.) Facts of the case are that due to an incident of dashing of vehicle, some quarrel took place between the petitioner and the complainant, as a result of which, a criminal case, viz., Case Crime No. 378 of 2009 under Sections 394, 411 and 308 I.P.C., P.S. Kotwali Utraula, District Balrampur was registered. On the basis of aforesaid criminal case, under the order of Superintendent of Police dated 03.08.2009, history sheet No. 17A was opened against the petitioner, as provided in Chapter XX of U.P. Police Regulations (hereinafter referred to as the ''Regulations').;