AKLESH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition has been filed by the petitioner under Sec. 482 Cr.P.C. against the order dtd. 17/8/2019 passed by the Court of Special Judge, POCSO Act, 2012 and Prevention of Children Atrocity Commission Act, 2005, Sawai Madhopur (for short 'the trial court') in Sessions Case No.76/2018 (78/2017) [State of Rajasthan Vs. Udai Singh] to the extent whereby the Investigating Officer (petitioner herein) has prayed to expunge the adverse remarks made in para Nos. 45 to 47 of the judgment passed by the trial court. Para Nos. 45 to 47 of the Judgment of the trial Court reads as

(2.) The present criminal misc. petition has been filed by the petitioner with the following prayer:-

(3.) Learned counsel for the petitioner has placed reliance on a judgment passed by this Court in Attar Singh Punia Vs. State of Rajasthan : S. B. Criminal Misc. Petition No.1335/2005 decided on 22/2/2008, wherein this Court has held as under:-