Rameshwer Meena S/O Kesra Meena vs State Of Rajasthan
2021 Latest Caselaw 6480 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Criminal Writ Petition No. 1072/2021

                                    Rameshwer Meena S/o Kesra Meena, Aged About 31 Years, R/o
                                    Fajalpura @ Molipura Tehsil-Piplu, District Tonk, (Vehicle Tractor
                                    Swaraj Engine No.- Cj1354/lm011511 And Chessis No.
                                    Mbnak48Acltm00524, With Trolly.)
                                                                                                            ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan, Through P.p.
                                    2.       Asst. Engineer (Mining), Mining Department, Tonk, Raj.
                                    3.       Station House Officer (S.h.o), Police Station-Sadar-Tonk.
                                    4.       District Transport Officer, Tonk Raj.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Atul Kumar Jain 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Accordingly, this petition is dismissed as withdrawn with a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 /49

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