YASHVENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C., praying that the order dated 16.03.2020 passed by the Court of Additional Civil Judge - cum Judicial Magistrate, Karauli, whereby application filed under Section 457 Cr.P.c. for 'Supurdgi" of L&T Machine Tata Hatachi Having Serial No.S 200-54451 and Trailer No.RJ-05/GB- 1942 Model 2015 has been dismissed, be set aside, alongwith the order dated 02.06.2020 passed by the Court of District Judge Cadre (Additional Charge), Additional District & Sessions Judge, Karauli, by which revision petition preferred by the petitioner was dismissed.

(2.) Heard Mr. Rajneesh gupta, learned counsel for petitioner, through Whatsapp Video Calling as well as learned Public Prosecutor, who is present in the court.

(3.) Learned counsel for the petitioner submits that the matter is no more rLearned counsel for the petitioner submits that the matter is no more res-integra inasmuch as the Co-ordinate Bench of this Court in S.B. Criminal Misc. (Petition) No.2723/2019 (Asharam Vs. State of Rajasthan) and 12 Others connected matters vide order dated 03.02.2020 has allowed the criminal miscellaneous petitions.