R. Mala, J. - (1.)THE petitioner has come up with the present Writ Petition seeking for the issue of a Writ of Mandamus, directing the respondents to remove his name in the list of History Sheet, on the file of the second respondent herein, pursuant to the representation sent to the first respondent herein dated 11.05.2015.
(2.)HEARD both sides.
The learned counsel for the petitioner would submit that the petitioner was arrayed as second accused in a case registered in Crime No. 414 of 2011 for the offences punishable under Sections 294(b), 323, 324 and 506(ii) IPC and he was convicted and imposed with a fine of Rs.3,000/ - for having committed the offence under Section 324 IPC, and after that, he was not involved in any other case, but, a false case has been registered in Crime No. 360 of 2013 under Section 110 Cr.P.C., on 13.04.2013 and Crime No. 1515 of 2013 under Section 110 Cr.P.C., on 21.11.2013 and except the above two cases, nothing is pending against the petitioner.

(3.)ADDING further, the learned counsel would submit that the petitioner is a coolie worker and he had to maintain his wife and children and because of that, he has stigma in the Society. Relying upon a decision of this Court in Selvaraj & others v. The Inspector of Police, Kaliakavilai Police Station & 2 others ( : 2010 Writ L.R. 335), the learned counsel for the petitioner prays for a direction as stated above.