RAJMAL KALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. against the order dtd. 17/12/2015 passed by the Superintendent of Police, Nagaur directing to open the history sheet of the petitioner.

(2.) Learned counsel for the petitioner submits that total seven cases have been lodged against the petitioner, out of which, in two cases, the petitioner has been acquitted, in one case, FR has been filed by the police, one case is pending investigation and rest of the cases are pending trial. It is argued that the Superintendent of Police, Nagaur while acting in an arbitrary manner has ordered to open history sheet of the petitioner curtailing his right to life and liberty, therefore, the same may kindly be quashed and set aside.

(3.) Learned counsel for the petitioner has relied upon the following judgments rendered at Principal Seat as well as Jaipur Bench of this Hon'ble Court: