ISHANT JAIN Vs. ROOPAL JAIN

JUDGEMENT

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

(2.) Learned counsel for the petitioner makes a limited submission that the precedent law laid down by the Hon'ble Apex Court in the case of Rajnesh Vs. Neha and Anr.; Criminal Appeal No.730 Of 2020 decided on 4/11/2020 shall be applicable in the present case, and that the petitioner is bound to disclose such information, which has been sought within the purview of the Affidavits of Assets and Liabilities for Non-Agrarian and Deponents.

(3.) Learned counsel for the petitioner has relied upon the said judgment, relevant portion of which reads as follows:-