MANISH AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred for setting aside the order dtd. 4/4/2013 passed by the learned Superintendent of Police, Chittorgarh whereby history sheet of the petitioner was opened.

(2.) Brief facts of the case as placed before this Court by learned Counsel for the petitioner are that on 4/4/2013 the Superintendent of Police, Chittorgarh, upon the application received from the Station House Officer, Police Station Senti Police Station, Chittorgarh passed the order, whereby the direction was given to open the history sheet against the petitioner.

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