KANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD Mr. S.S. Rathore -amicus curie on behalf of the petitioner and the learned P.P. Mr. M.L. Goyal.

(2.) ADMIT , Issue notice to the respondent.

(3.) KANA Ram who is an illiterate person submitted a typed application Dated 16.11.1995 to the Hon'ble Chief Justice of this Court at Jaipur Bench, He (Kana Ram) has put up his thumb impression in the said application which was treated as a Misc. Criminal Petition under Section 482 Cr. P.C. by this Court. The learned Counsel Shri R.S. Rathore was appointed as Amicus Curie to assist the Court on behalf of Shri Kana Ram.