Buddhi Prakash Sharma S/O Late ... vs State Of Rajasthan
2021 Latest Caselaw 6471 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Criminal Writ Petition No. 482/2021

Buddhi Prakash Sharma S/o Late Shri Murlidhar Sharma, R/o
Village Bhanpura Panchayat Gothra Tehsil Uniyara Distt. Tonk
Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Station House Officer, Police Station, Uniyara, Distt. Tonk
       Raj.
3.     Superintendent Of Police, Tonk Raj.
4.     Director General Of Police Rajasthan, Police Headquarter,
       Jaipur.
                                                                ----Respondents

Connected With S.B. Criminal Writ Petition No. 483/2021 Banwari Lal Jat S/o Lakshmi Narayan, R/o Sothra P.s. Banetha Tehsil Uniyara Distt. Tonk Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Public Prosecutor.

2. Station House Officer, Police Station, Uniyara Distt. Tonk Raj.

3. Superintendent Of Police, Tonk Raj.

4. Director General Of Police Rajasthan, Police Headquarter, Jaipur.

----Respondents S.B. Criminal Writ Petition No. 484/2021 Buddhi Prakash Sharma S/o Late Shri Murlidhar Sharma, R/o Village Bhanpura Panchayat Gothra Tehsil Uniyara Distt. Tonk Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Public Prosecutor.

2. Station House Officer, Police Station, Uniyara Distt. Tonk

(2 of 2) [CRLW-482/2021]

Raj.

3. Superintendent Of Police, Tonk Raj.

4. Director General Of Police Rajasthan, Police Headquarter, Jaipur.

----Respondents

For Petitioner(s) : Mr. T.C. Sharma For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/11/2021

Learned counsel for the petitioners want to withdraw these

petitions 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Accordingly, these petition are dismissed as withdrawn with a

direction to the learned trial Court to decide the pending

application/fresh application, if any, filed by the petitioners under

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

application/production of a certified copy of this order.

A copy of this order be placed in connected files

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /22-24

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