OM PRAKASH BAIRWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These Criminal Misc. Petitions under Sec. 482 Cr.P.C. have been preferred claiming the following reliefs:

(2.) The issues raised in all the instant petitions arise out of a common controversy, and therefore, the facts, as placed before this Court by Mr. Manoj Bhandari, learned Senior Counsel assisted by Mr. Govind Suthar and; Mr. Dhirendra Singh, learned Senior Counsel assisted by Ms. Priyanka Borana and Mr. Rajat Dave, appearing on behalf of the petitioners, are being taken from S.B. Criminal Misc. (Pet.) No. 2342/2019, while treating the same as the lead case.

(3.) During September-November 2016, M/s. Shrinath Travels (also referred to as 'the Firm') applied at the offices of D.T.O. Shahpura, D.T.O. Rajsamand and D.T.O. Chittorgarh for Private Service Vehicle (PSV) permits for its buses, and accordingly, the same were issued.