PUSHPENDRA SINGH BHATI,J. - (1.) This criminal misc. petition under Section 482 Cr. P.C., 1973 has been preferred claiming the following relief: "It is therefore, respectfully prayed that Your Lordships may graciously be pleased to accept and allow the present criminal misc. petition and impugned order dated 30.07.2013 passed by the Superintendent of Police, Jaisalmer, directing reopening the history sheet of the petitioner, may kindly be quashed and set aside."
(2.) Learned counsel for the petitioner submits that though initially, a history sheet was opened against the petitioner in relation to certain illegal activities, but there is nothing on record to show that the petitioner was convicted in connection therewith. Since there was no material available with the respondent to continue the said history sheet of the petitioner, the same may be discontinued.
(3.) Learned counsel for the petitioner however, submits that the history sheet of the petitioner was re-constituted and maintained in pursuance of the order dated 31.07.1990 passed by the Superintendent of Police, Jaisalmer.;