Hapu Ram vs State
2021 Latest Caselaw 15312 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5560/2021

Hapu Ram S/o Bhakhra Ram, aged 36 years, resident of 177, Shri Krishna Nagar, Pal Road, Jodhpur (Rajasthan)

----Petitioner Versus State of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr. C.S. Kotwani Mr. Karan Joshi For Respondent(s) :

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

01/10/2021

The petitioner has preferred this criminal misc. petition

under Section 482 Cr.P.C. in connection with F.I.R. No.232/2021,

Police Station Boranada, District Jodhpur City (West), registered

for the offence punishable under Sections 420 & 120-B of the

Indian Penal Code, Sections 3 & 6 of the Rajasthan Public

Examination (Prevention of Unfair Means) Act, 1992 and Section

66 of the Information & Technology (Amendment) Act, 2008.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner stated that petitioner has

falsely been implicated in this case; the said examination paper of

REET has been forwarded by the petitioner at 11:59 am, almost

after two hours of the starting of the examination. Learned

counsel further relied upon the judgment passed by Hon'ble the

Supreme Court in Amit Sachan & Anr. Vs. Bar Council of Uttar

(2 of 2) [CRLMP-5560/2021]

Pradesh, Lucknow & Ors. reported in SLP (Civil) Nos.15349-15350

of 2021, in which it has been held that "Role of the Bar in the

legal system is significant. The Bar is supposed to be the

spokesperson for the judiciary as Judges do not speak. People

listen to the great lawyers and people are inspired by their

thoughts. They are remembered and quoted with reverence. It is

the duty of the Bar to protect honest Judges and not to ruin their

reputation and at the same time to ensure that corrupt Judges are

not spared."

Looking to the facts and circumstances of the case, learned

Public Prosecutor is directed to call for the case diary and produce

the same before the Court on the next date of hearing.

In the meantime, no coercive action shall be taken against

the petitioner in connection with the F.I.R. No.232/2021, Police

Station Boranada, District Jodhpur City (West), and also directed

to join and co-operate in the investigation.

List the matter after two weeks.

(DEVENDRA KACHHAWAHA),J

C-1-Rashi/-

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