DAL CHAND Vs. STATE

JUDGEMENT

(1.) This Civil Writ Petition has been preferred claiming for the following reliefs:-

(2.) Learned counsel for the petitioner submits that a history-sheet was opened against the petitioner, who was facing trial in one criminal case, being Criminal Regular Case No. 508/2009, which is pending consideration before the Judicial Magistrate No. 2, Bhilwara and 2 FIRs have been registered against him under the Rajasthan Excise Act, in the year 2012.

(3.) Learned counsel for the petitioner further submits that the petitioner has not been convicted in any criminal case, yet a list is maintained by the Police Station-Pratap Nagar, containing the list of cases against the petitioner without disclosing the same to the petitioner. And that, upon the request of the S.H.O. Police Station- Pratap Nagar, the Superintendent of Police, Bhilwara vide impugned letter dtd. 13/6/2011 (Annex-1) granted sanction for opening the history-sheet against the petitioner.