Chetram Meena S/O Shri Rahda ... vs State Of Rajasthan
2021 Latest Caselaw 6466 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Criminal Writ Petition No. 1087/2021
                                    Chetram Meena S/o Shri Rahda Kishan Meena, Aged About 32
                                    Years, R/o Pipalwada, Tehsil Bonli, Distt Sawai Madhopur (Raj.)
                                    Owner Of Vehicle - Tractor Registration No. Rj-25-Rb-6075 And
                                    Engine No. Njd2Kae0028 And Chassis Number Mbnaaagljjd02871
                                    Along With Trolley.
                                                                                                            ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan, Through P.p. Rajasthan High Court
                                             Jaipur Bench Jaipur.
                                    2.       Asst. Mining Engineer, Sawai Madhopur, Rajasthan
                                    3.       Station House Officer (S.h.o), Police Station Bonli, Distt.
                                             Sawai Madhopur (Raj).
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Satish Kumar Khandelwal For State : Mr. Sher Singh Mahla, PP For Mining & Forest : Mr. Zakir Hussain Addl. Govt. Counsel Department

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

15/11/2021 Learned counsel for the petitioner wants to withdraw this petition

with a request to direct the learned trial Court to decide the pending

application/fresh application under Section 451/457 Cr.P.C. within two

weeks.

In view of the urgency involved in the matter, learned counsel for

the State and the Mining Department have not opposed the prayer.

Accordingly, this petition is dismissed as withdrawn with a

direction to the learned trial Court to decide the pending

application/fresh application, if any, filed by the petitioner under Section

451/457 Cr.P.C. within two weeks from the date of

application/production of a certified copy of this order.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /50

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