DHEERA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner, a police Constable, has preferred this petition under Section 482 Cr.P.C. craving for expunging the strictures passed against him by the learned Addl. Sessions Judge No.2, Jodhpur Metropolitan in its judgment dated 5th of November 2015 rendered in Sessions Case No.08/2013. The learned Addl. Sessions Judge, while passing the judgment has castigated the petitioner, who has appeared as a witness in the case, and issued following directions:

(2.) Learned counsel for the petitioner submits that issue involved in the present petition is squarely covered by a decision rendered by this Court today in case of Sumit Kumar v. State of Rajasthan (S.B. Criminal Misc. Petition No. 254 of 2014) and therefore the aforementioned directions issued by the learned Addl. Sessions Judge be quashed and set aside.

(3.) Learned Public Prosecutor has not opposed the prayer in general but submits that against the aforesaid judgment of learned Addl. Sessions Judge a criminal leave to appeal filed by the State is pending, therefore, if any indulgence is granted to the petitioner then the same may not adversely affect the cause of the State in the said appeal.