SABINA,J. - (1.) Petitioner has filed this petition under section 482 Code of Criminal Procedure, 1973 seeking quashing of the opening of the history-sheet against him by police of Police Station Anantpura, Kota City, District Kota.
(2.) Learned Counsel for the petitioner has submitted that to open a history-sheet against an individual, the first essential ingredient was that the person should have been convicted twice or more with regard to the offences mentioned in Rule 8.22 of the Rajasthan Police Rules, 1965 (hereinafter referred to as 'the Rules). In one case mentioned at serial No. 2 in Annexure-R/2 petitioner was ordered to be released on probation. In the said case F.I.R. was registered against the petitioner under Sections 341, 323, 34 Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.'). In another case mentioned at serial No. 6 in Annexure-R/2 petitioner was admonished with regard to offence under Section 160 I.P.C. The said offence do not fall in the offences mentioned in Rule 8.22 of the Rules. Hence the name of the petitioner was liable to be deleted from the Surveillance Register No. 8.
(3.) Learned State Counsel, on the other hand, has opposed the petition and has submitted that the petitioner is believed to be a habitual offender as he is involved in 13 other criminal cases and out of the said cases he has been convicted in two cases. Rule 4.4 of the Rules reads as under: 4.4. Surveillance Register No. 8 - (1) In every police station, other than those of the railway police, a Surveillance Register shall be maintained in form 4.4(1). (2) In part I of such register shall be entered the names of persons commonly resident within or commonly frequenting the local jurisdiction of the police station concerned, who belong to one or more of the following classes : (a) All persons who have been proclaimed under section 87, Code of Criminal Procedure, 1973. (b) All released convicts in regard to whom an order under Section 565, Criminal Procedure Code, 1973 has been made. (c) All convicts the execution of whose sentence as suspended in the whole, or any part of whose punishment has been remitted conditionally under Section 401, Criminal Procedure Code, 1973. (d) All persons restricted under Rules of Government mode under Section 8 of the Rajasthan Habitual Offenders Act, 1953. (3) In part II of such register may/be entered at the discretion of the Superintendent:- (a) Persons who have been convicted twice, or more than twice, of offences mentioned in Rule 8.22; (b) persons who are reasonably believed to be habitual offenders or receivers of stolen property whether they have been convicted or not; (c) persons under security under sections 109 or 110, Code of Criminal Procedure, 1973; (d) convicts released before the expiration of their sentences under the Prisons Act and Remission Rules without imposition of any conditions." A perusal of the said Rule reveals that in the first part of the Register names of the persons would be entered in the Surveillance Register who are commonly resident within or commonly frequenting the local jurisdiction of the concerned Police Station and who are either proclaimed offenders under Section 87 Cr.P.C., 1973 or released convicts in regard to whom order has been passed under Section 465 Cr.P.C., 1973 or the convicts whose sentence has been suspended in the whole or in part under Section 401 Cr.P.C., 1973;