KAUSHAL SINGH Vs. STATE OF RAJASHTAN

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant, being a Judicial Officer of the District Judge Cadre [Hereinafter referred to as the "appellant-Judicial Officer"] in the judicial services of the State of Rajasthan, has approached this Court through this appeal by special leave in order to assail the strictures passed against him in order dtd. 3/5/2024 [Hereinafter referred to as the "impugned order"] passed by a learned Single Judge of the High Court of Judicature for Rajasthan Bench at Jaipur [Hereinafter referred to as the "High Court"] while deciding the S.B. Criminal Miscellaneous Bail Application No. 4677 of 2024.