JUDGEMENT
Pushpendra Singh Bhati, J. -
(1.)The petitioner has preferred this misc. petition under Section 482 of Cr.P.C. for quashing the orders dated 14.01.2015 and 28.01.2015 passed by the learned ACJM (SD No. 4) Jodhpur Metropolitan Additional Charge of ACJM (SD No. 6) Jodhpur Metropolitan in Criminal Case No. 386/2013 pending in ACJM (S.D. No. 6) which adverse remarks have been made against the petitioner offences under Sections 420, 467, 468, 471 and 120-B of IPC arising out of FIR No. 275/2010 registered at Police Station Shastrinagar, Jodhpur.
(2.)The order has been passed against the present petitioner who is a police official at the inception of the trial without waiting for the conclusion itself.
(3.)Learned counsel for the petitioner states that the present case is squarely covered by the decision rendered by a coordinate Bench of this Court in S.B. Criminal Misc. Petition No. 254/2014; Sumit Kumar vs. State of Rajasthan decided on 08.07.2016.
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