RAKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:

(2.) Brief facts of the case as placed before this Court by learned counsel for the petitioner are that in pursuance of the impugned order dtd. 18/12/2002, the history sheet was opened against the petitioner, on the ground that 10 cases were registered against him.

(3.) The details of cases registered against the petitioner are as under: