VYAS, J. - (1.) THIS writ petition has been filed by the petitioner for quashing the impugned orders dated 10.9.2008 (Annex. 1) passed by the Collector & District Magistrate, Barmer and order dated 18.9.2008 (Annex. 2) and 27.10.2008 (Annex. 3).
(2.) BRIEF facts of the case are that, as per the petitioner, being active and vigilant in every sphere of life the petitioner developed friends but, with the passage of time, some enmity arose with his friends because the activities of the petitioner were in the direction of helping the needy and poor fellows who are struggling for their lawful rights and, thereby, serving the society through his activities; and, on account of such enmity, certain criminal cases were registered against him, for which, as per the petitioner, he cannot be treated as an anti-social element. The contention of the petitioner, in the writ petition, is that he is contractor of various developmental projects run by the State Government, therefore, the activeness and boldness of the petitioner did not suit the persons of his anti groups and it has, ultimately, culminated into filing of various types of criminal cases against him.
(3.) AS per the case set out in the petition, it is submitted that since 1993, in all, as many as 26 criminal cases were registered against him. The detail of those cases which are registered against him since 1993 is as follows : S.No. Year FIR Offence u/Section Result 1 1993 110/93 341, 323, IPC Probation 2 1997 01/1997 341, 342, 323, IPC Probation 3 1999 225/99 379, IPC Acquitted 4 1999 227/99 353, 323, IPC Acquitted 5 1999 89/1999 452, 353, IPC Acquitted 6 2001 230/01 379, IPC Probation 7 2001 260/01 4/25, Arms Act Probation 8 2001 285/01 323, 341, 327, 379, 384, IPC Trial Pending 9 2002 80/2002 147, 354, 336, 323, IPC Trial Pending 10 2002 102/02 452, 354, 336, 323, IPC Probation 11 2002 83/2002 341, 323, IPC Probation 12 2002 284/02 341, 323, IPC Trial Pending 13 2002 112/02 143, 323, 451, IPC Acquitted 14 2003 63/2003 147, 148, 149, 341, 342, 365, 323, 382, IPC Trial Pending 15 2003 20/2003 341, 323, IPC Trial Pending 16 2004 03/2004 143, 341, 323, 427, IPC Trial Pending 17 2004 06/2004 148, 332, 353, 427, 336, IPC and 3 PDPP Act Appeal Pending 18 2004 35/2004 147, 148, 149, 308, 452, 341, 323, 325, IPC Acquitted 19 2004 07/2004 147, 148, 149, 323, 452, IPC Trial Pending 20 2006 207/06 341, 323, IPC Trial Pending 21 2008 42/2008 341, 323, IPC Trial Pending 22 2008 211/08 143, 323, 341, 384, 427, IPC Trial Pending 23 2008 214/08 143, 332, 353, 323, 336, 435, 120-B, IPC and 3 PDPP Act Trial Pending 24 2008 216/08 143, 341, 323, 427, 384, IPC Trial Pending 25 2008 219/08 341, 323, 327, IPC Trial Pending 26 2008 222/08 143, 436, 379, IPC Trial Pending ;