ATTAR SINGH PUNIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Section 482 Cr.P.C. is directed against the order dated 26.9.2005 passed by the Sessions Judge, Jaipur District, Jaipur in Criminal Misc. Bail Application No. 982/2005 to the extent of adverse remark made against the petitioner and direction to the administrative department to initiate enquiry.

(2.) Learned counsel for the petitioner has placed reliance on the judgment rendered by the Hon'ble Supreme Court in the case of State of U.P. v. Surendra Kumar Solanki, (2007) 5 SCC 414 as also the judgments rendered by this Court in the case of Rajveer Singh v. State of Rajasthan, 2005(2) RCC 552 and in the case of Raghuveer Singh and Anr. v. State, 2006(1) Cr.L.R. (Raj.) 284.

(3.) I have heard rival submissions of the respective parties and carefully gone through the order impugned.