DINESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are abstaining from appearing before the Court.

(2.) This court had passed the order dtd. 22/2/2023 wherein it was deemed fit to seek an explanation from the presiding officer who had passed the impugned judgment dtd. 12/7/2022 before placing the file before Hon'ble Chief Justice.

(3.) A meticulous perusal of the letter dtd. 27/2/2023, sent by the presiding officer who had passed the impugned judgment dtd. 12/7/2022, to Registrar (Judicial) gives no whiff of any plausible reason or cause for commission of such a blatant mistake rather from the very beginning to the end, it appears from the explanation put forward by the presiding officer that he has endeavoured to absolve himself of the mistake and oversight.