PANKAJ CHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE matter comes up on an application (CRLMA No. 7/2015) for early listing of the case. The next date fixed in the case is 03.02.2015.

(2.) LEARNED counsel for the petitioner as well as learned Public Prosecutor are ready to argue the matter finally, hence, the application (CRLMA No. 7/2015) for early listing of the case is disposed of and with the consent of both the counsels, the matter is heard finally.

(3.) LEARNED counsel for the petitioner has submitted that name of the petitioner has entered into history -sheet on the ground that in four criminal cases, the police has filed charge -sheets against him. It is also informed by learned counsel for the petitioner that during the pendency of these charge -sheets, another criminal case was registered against the petitioner in the year 2008 for the offence punishable under Sections 342, 324 and 427 IPC. Learned counsel for the petitioner has submitted that though in all the five criminal cases, the charge -sheets have been filed against the petitioner, however, he has been acquitted in four cases and has been granted benefit of probation in one case by the competent criminal courts. It is further contended by learned counsel for the petitioner that after year 2008, no criminal case is registered against the petitioner and looking to the fact that out of five criminal cases registered against the petitioner, the petitioner has been acquitted in four cases and in one case he was granted probation, the continuance of name of the petitioner in history -sheet is illegal and a direction may be issued to the Superintendent of Police, Barmer to remove the name of the petitioner from the history -sheet.