KISHAN LAL 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 and respectfully prayed that this Misc. Petition under Section 482 Cr.P.C. may kindly be allowed and the order dt.09.11.17 Ann.3 and Order dt.12.12.17 Ann.4 may kindly be quashed and set aside being illegal, without jurisdiction, contrary to law with all consequential relief; Any other appropriate order or direction which is deemed just, proper and fit in the facts and circumstances of the case may kindly be also passed in favour of the petitioner.

(3.) Learned counsel for the petitioner submitted that one complaint was registered before the learned court below by the Station House Officer, Police Station, Gangasahar, Bikaner regarding a dispute in relation to a plot measuring 70 x 159 square feet situated in Khasra No.119/116 at Gangasahar, over which both the parties were claiming possession.