MAHESH KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner has preferred this misc. petition under Section 482 of Cr.P.C. claiming the following relief :-

(2.) For the reasons submitted by learned counsel for the petitioner, the defects pointed out by the office is overruled.

(3.) The allegation in the present facts and circumstances requires only the assistance of the State of Rajasthan which learned Public Prosecutor accepts to render.