RAHENDRA BAGLARI Vs. SUB-DIVISIONAL JUDICIAL MAGISTRATE (M)

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) This writ petition has been filed to seek issuance of a writ in the nature of certiorari for quashing order dated 20.07.2020 whereby direction was issued to the petitioner to show cause as to why the dead cow was disposed of without informing the trial Court.

(3.) I have taken judicial notice of the fact that the petition has been field by one Sri Rahendra Baglari, ASI, Gingia Police Station.