LIYAKAT SHAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 528 BNSS has been filed with a prayer that the impugned orders dated 10.10.2000 and 27.3.2006 passed by the Superintendent of Police, Bikaner directing opening and transfer of the history sheet of the petitioner be quashed and set aside.

(2.) Brief facts of the case as placed before this Court by learned Counsel for the petitioner are that on 10.10.2000, the Station House Officer, P.S. Kotgate, District Bikaner, upon the application received from the Superintendent of Police, District Bikaner passed the impugned order, whereby the direction was given to open the history sheet against the petitioner.

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