HANUMANA RAM Vs. STATE OF RAJASTHANHJU

JUDGEMENT

(1.) This criminal misc. petition under Sec. 528 BNSS (Sec. 482 of Cr.P.C.) has been preferred claiming the following reliefs:--

(2.) Learned Counsel for the petitioner submits that on 26/8/2022, the Superintendent of Police, Churu, issued a letter directing the Station House Officer to open a History-Sheeter register, enter the petitioner's name in the register of habitual offenders, keep him under surveillance and upload the data on the police website.

(3.) The details of cases registered against the petitioner are as under :--