BHARAT YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter come up on S.B. Crim. Misc. Petition No. 3705/2019 filed by Advocate Bharat Yadav and also S.B. C.W.P. No. 444/2019 filed by him separately.

(2.) This Court vide order dtd. 4/6/2019 notices certain events which took place at the Police Station Ashok Nagar resulting in harassment and manhandling of an advocate and the Court called the Commissioner of Police, Police Commissionerate, Jaipur and he was asked to submit his report in regard to the said incident. A report has been sent by the Police Commissioner to the Government Advocate Shri Rajendra Yadav on 7/6/2019 wherein he mentions that the concerned Assistant Sub-Inspector Madanlal has been removed from the Police Station, Ashok Nagar and with regard to the other aspects, a preliminary enquiry is being conducted by the Assistant Commissioner of Police, Ashok Nagar, Jaipur (South).

(3.) Heard representatives of the Bar as well as the Government Advocate Shri Rajendra Yadav at length.