AIROnline 2018 Hyd 49

Hyderabad High Court

Hon'ble Judge(s): Akula Venkata Sesha Sai , J

Criminal P.C. (2 of 1974) , S.482— Quashing of rowdy sheet - Offences u/Ss. 323, 447, 506, 149,143, 188,153, of Penal Code - Accused not habitual offender whose activities will impact public peace and tranquility - Only justification sought to be offered by authorities is that in view of involvement of accused in number of crimes, his activities are required to be watched by continuing rowdy sheet against him - Opening and continuation of rowdy sheet undermines the reputation of an individual in the eyes of public - Rowdy sheet liable to be quashed. (Para 13 14 15)