DIWAN SINGH Vs. STATE

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred with the following prayer:-

(2.) Brief facts of the case as placed before this Court by learned Senior Counsel appearing for the petitioner, Mr. Dhirendra Singh, assisted by Ms. Priyanka Borana, are that the petitioner is a businessman, with business dealings in relation to properties. And that, on 18/3/2006, the S.H.O., Jamsar requested the Superintendent of Police, Bikaner to open a history sheet against the petitioner and vide communication dtd. 27/3/2006, the Superintendent of Police, Bikaner permitted the same. And that the petitioner was declared a history-sheeter under the provision of law contained in Rule 4.9 (2) of the Rajasthan Police Rules, 1965.

(3.) Learned Senior Counsel submitted that certain false cases were foisted upon the petitioner, and that on the basis of the same, the name of the petitioner was unfairly entered in a history sheet, which is being maintained till date.