ANANDPAAL SINGH 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 are that present petitioner has been informed by the Police Station Anadara District Sirohi that a historysheet has been opened against the present petitioner on account of registration of several cases against him then present petitioner approach to the respondent department and sought the copy of the order historysheet as well as relevant documents but respondent department turned down the request of the present petitioner through his counsel submitted an application under right to information act 2005 and sought the copy of relevant documents as well as details of cases pending against the present petitioner then respondent department sent a detail reply through order dtd. 20/7/2021 and informed that the historysheet has been opened against the present petitioner and which is still operating in police station anadara but respondent department never supplied the copy of the order of opening the historysheet as well as relevant documents except the list of pending cases against him.

(3.) As per the communication dtd. 10/12/2023, the details of cases registered against the petitioner are as under : <IMG>JUDGEMENT_59_LAWS(RAJ)12_2024_1.jpg</IMG>