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Mukesh Kumar Sharma S/O. Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6481 Raj/2

Citation : 2021 Latest Caselaw 6481 Raj/2
Judgement Date : 15 November, 2021

Rajasthan High Court
Mukesh Kumar Sharma S/O. Shri ... vs State Of Rajasthan on 15 November, 2021
Bench: Pankaj Bhandari
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 591/2021

1.     Mukesh Kumar Sharma S/o. Shri Kalyan Sahay Sharma,
       Aged About 33 Years, Resident Of Plot No.23, Radhe
       Krishna Colony, Govindpura Niwaru Road, Jaipur (Raj.)
       (Registered Owner Of The Vehicle No. Rj-14Gj-6985)
2.     Kamod Kanwar W/o Manohar Singh, C/o. Rakesh S/o
       Kailash Chand Indra Colony, Masuda Road, Beawar, Ajmer
       (Raj.) (Registered Owner Of Vehicle No. Rj-36Ga-4896)
                                                                    ----Petitioners
                                     Versus
1.     State     Of    Rajasthan,          Through          Principal   Secretary,
       Department Of Home, Secretariat, Jaipur (Raj.)
2.     Station House Officer (Sho), Police Station, Newai, District
       Tonk (Raj.)
3.     Office Assistant, Mining Engineer, At Diet Building, Opp.
       Kendriya Vidyalaya, Thingla, Sawai Madhopur (Raj.)
                                                                  ----Respondents

For Petitioner(s) : Mr. Praveen Kumar Jain For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/11/2021

Learned counsels for the petitioners want 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.

(2 of 2) [CRLW-591/2021]

Accordingly, this petition is dismissed as withdrawn with a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 /28

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