VINOD ARYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. petition under Sec. 528 BNSS has been preferred claiming the following reliefs :-

(2.) Brief facts of the case as placed before this Court by learned Counsel for the petitioner are that on 25/7/2024, the Station House Officer, P.S. Airport, Jodhpur East, upon the application received from the Deputy Police Commissioner, District Jodhpur East 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 Jodhpur are as under :- Sl.No. FIR No. Police Station Offence under Sec. Decision/Result