NAVEEN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred claiming the following reliefs: It is therefore, most humbly prayed that this misc. petition filed by the petitioner may kindly be allowed and impugned orders dated 18.11.2020 passed by learned Sessions Judge, Sirohi in Criminal Revision No.24/2018 (C.I.S. No.24/2018) titled as Naveen Kumar Vs. State of Rajasthan as well as dated 30.04.2018 passed by the learned Chief Judicial Magistrate, Sirohi in Criminal Original Case No.280/2016 titled as State of Rajasthan Vs. Naveen Kumar may kindly be quashed and set aside and the application under Section 468 of Cr.P.C. filed by the petitioner may kindly be allowed as prayed for .

(3.) Learned counsel for the petitioner submitted that the cognizance against the present petitioner has been taken by the learned court below unlawfully, as the allegations contained in the written report dated 01.06.2016 submitted before the SHO, Police Station, Mahila Thana, District Sirohi regarding the offences under Sections 498-A, 406 & 323 IPC, are not correct.