Rupsingh Gurjar S/O Shri Badrilal ... vs State Of Rajasthan
2021 Latest Caselaw 6475 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            S.B. Criminal Writ Petition No. 1185/2021

1.     Rupsingh Gurjar S/o Shri Badrilal Gurjar, Aged About 38
       Years, R/o Village- Ravasa, Post-Ravasa, Tehsil- Bonli,
       Distt. Sawai Madhopur (Raj). Owner Of Vehicle- Tractor
       Registration No. Rj-25-Rb-5936 Engine No. Njc2Kaj0418
       Chassis Number Mbnaaajbujjc00228 Along With Trolley.
2.     Khem Singh Gurjar S/o Shri Brijmohan Gurjar, Aged
       About 22 Years, R/o Village- Ravasa, Post-Ravasa, Tehsil-
       Bonli, Distt. Sawai Madhopur (Raj). Owner Of Vehicle-
       Tractor      Engine     No.      Nmm5Xej0008               Chassis   Number
       Mbngaavkbmjm00510 Along With Trolley.
3.     Sardar S/o Shri Shyoji, Aged About 25 Years, R/o Village-
       Ravasa, Post-Ravasa, Tehsil- Bonli, Distt. Sawai Madhopur
       (Raj). Owner Of Vehicle- Tractor Registration No. Rj-25-
       Rc-0792       Engine       No.     Nlg5Njj0226             Chassis   Number
       Mbngaajxnljg01268 Along With Trolley.
4.     Mahendra Gurjar S/o Shri Shyojiram Gurjar, Aged About
       31 Years, R/o Village- Ravasa, Post-Ravasa, Tehsil- Bonli,
       Distt. Sawai Madhopur (Raj). Owner Of Vehicle- Tractor
       Registration No. Rj-25-Rb-6071 Engine No. Rjd2Kaa1153
       Chassis Number Mbnaaajgljjd02881 Along With Trolley.
                                                                     ----Petitioners
                                     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

(2 of 2) [CRLW-1185/2021]

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.

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 /56

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