K.S.RATHORE,J. - (1.) This writ petition is directed against the order dated 17.8.2004 passed by the learned Additional District and Sessions Judge (FT) No. 5, Jaipur City, Jaipur, dismissing the application for the police for issuance of records.
(2.) The petitioner also prayed that the District and Sessions Judge (Fast Track) No. 5 be directed to issue documents as required by the Police in terms of R. 181 of the General Rules (Civil), 1986 (for short 'Rules of 1986') for FSL verification and further directed the police to re-submit the documents to the trial Court along with FSL report after verification.
(3.) The case of the petitioner is that there is a temple of 'Sitaramji' near Prem Prakash Cinema, Chaura Rasta, Jaipur. Two mahants namely; Mahant Govind Das and Mahant Mohan Das by a customary arrangement were running the temple and its management and doing Sewa Puja in alternate years.;