HANUMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petitions call in question orders dtd. 17/5/2022 and 20/5/2022, passed by learned Additional Chief Judicial Magistrate, No. 4, Bikaner and Chief Judicial Magistrate, Bikaner respectively (hereinafter referred to as 'the trial Court'), while invoking this Court's powers under Article 226 of the Constitution of India.

(2.) Before adverting to the arguments advanced by the rival counsel, it would be apt to unfold the factual canvas of the case.

(3.) The petitioners are practicing advocates at Bikaner and Jaipur. According to the petitioners, the police authorities are/were having vengeance against them because, they had unravelled various irregularities/illegalities and corruption in various government departments including police.