MANOJ KUMAR GARG,J. - (1.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. against the order passed by the Superintendent of Police, Chittorgarh directing to open the history sheet of the petitioner.
(2.) Learned counsel for the petitioner submits that total seven cases have been lodged against the petitioner and in none of the cases, the petitioner has been convicted. It is argued that the Superintendent of Police, Chittorgarh while acting in an arbitrary manner has ordered to open history sheet of the petitioner curtailing his right to life and liberty, therefore, the same may kindly be quashed and set aside.
(3.) Learned counsel for the petitioner has relied upon the following judgments rendered at Principal Seat as well as Jaipur Bench of this Hon'ble Court: Sohan Lal Vs. State of Rajasthan & Ors.,2015 1 Cri(Raj) 316. Babu Lal Vs. State of Rajasthan,2006 2 CriC(Raj) 1182. Shyam Lal Vs. State of Rajasthan,2012 3 CrLR 1325. Swaroop Singh Vs. State of Rajasthan & Ors. [S.B. Civil Writ Petition No.10993/2013]. Ramgopal Jain Vs. The State of Rajasthan & Ors. , 2013 3 WLC(Raj) 466. Suraj Prakash Meena Vs. State of Rajasthan & Ors.,2015 4 CrLR 1938 Mahesh Kumar Vs. State of Rajasthan & Ors. , 2016 2 CriCC 424. ;