PADAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs: "It is therefore, most respectfully prayed that the impugned order of opening history sheet against the petitioner, dtd. 9/9/1997 (An-1) passed by learned Superintendent of Police, Sirohi may kindly be quashed and set aside. And in alternate the History Sheet of the petitioner may kindly be closed. And any other orders or direction, interim order for which this Hon'ble Court may feels just and proper in the facts & circumstances, may kindly be passed in favour of the petitioner".

(2.) Brief facts of the case as placed before this Court by learned counsel for the petitioner are that on 9/9/1997 the Superintendent of Police, Sirohi, upon the report received from the Station House Officer, Police Station Abu Road Sadar, passed the order, whereby the direction was given to open the history sheet against the petitioner.

(3.) The details of cases registered against the petitioner are as under: <IMG>JUDGEMENT_63_LAWS(RAJ)1_2023_1.jpg</IMG>