Madras High Court Administrative and Public Law Criminal Law

Madras HC Gives Inspector Four Weeks To Decide Man’s Plea To Remove His Name From Police History Sheet

By LawLens Team · Editorial and Research TeamDecided October 27, 2026Published 29 October 2026 at 7:55 pm IST1 min read

The LawLens card for this judgment

01Facts

The petitioner sought removal of his name from History Sheet No. 02 of 2025 maintained by the third respondent and had submitted a representation to the respondents on 24 August 2026.

p. 1 · ¶ 1 · p. 2

As the representation had not been considered, he filed this writ petition seeking a direction for its consideration

p. 1 · ¶ 1 · p. 2

The Court noted that the principles governing the opening, retention and discontinuance of history sheets had been addressed in W.P. (MD) No. 19651 of 2017 and set out in a Director General of Police circular dated 24 April 2019.

¶ 2–3 · pp. 2–5