PAWAN KUMAR PAREEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The first limb of counsel Shri Goverdhan Singh is that this Court should not hear the matter because "Usher" of this Court is involved in bribe. Second limb of Shri Goverdhan Singh is that he submitted a letter before the Hon'ble Chief Justice for transfer of these matters. He further submits that learned counsel for the respondent/s have not filed reply till today. So, matter be adjourned.

(2.) Learned counsel for the respondent/s submits that they do not want to file reply. They submit that petitioner wants to adjourn the case anyhow as this has no concern to bribe incidence. They also submitted that the learned counsel for the petitioner had argued the matter mentioned at Sr. No.65 of today's daily cause-list; i.e., Nirmala Devi w/o Shri Gopal Puniya Vs. State of Rajasthan and Ors., Criminal Miscellaneous (Petition) No.3614/2022. So, he has no right to seek exception in this matter. Therefore, the interim protection provided to the petitioner, be withdrawn and date may be given.

(3.) I have heard learned counsel for the petitioner as well as learned Public Prosecutor and learned counsel for the respondent/s.