Ram Gopal Gurjar S/O Chauthmal ... vs State Of Rajasthan
2021 Latest Caselaw 6473 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 1476/2021

1.     Ram Gopal Gurjar S/o Chauthmal Gurjar, Aged About 32
       Years, R/o Vijaypura Tehsil Chauth Ka Barwara Dist.
       Sawai Madhopur Owner Of Vehicle-Tractor Registration
       No. Rj-25-Rb-9406 Along With Trolly
2.     Roop Narayan Gurjar S/o Shri Prabhu Lal Gurjar, Aged
       About 32 Years, R/o Rajwana Tehsil Chuth Ka Barwara
       Dist.     Sawai     Madhopur            Owner         Of    Vehicle-Tractor
       Registration No. Rj-25-Rc-0882 Along With Trolly
3.     Salma Bano W/o Ikram Khan, Aged About 39 Years, R/o
       Regaron Ki Talai Tehsil Chauth Ka Barwara Dist. Sawai
       Madhopur Owner Of Vehicle Tractor Registration No. Rj-
       25-Ra-6664 Along With Trolly
                                                                    ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through Pp Raj. High Court Jaipur
       Bench Jaipur
2.     Asst. Mining Engineer, Sawai Madhopur Raj.
3.     S.h.o., Ps Chuth Ka Barwara Dist. Sawai Madhopur
                                                                  ----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 petitioners 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.

(2 of 2) [CRLW-1476/2021]

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Accordingly, this petition is dismissed as withdrawn with a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 petitioners 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 /62

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