Sitaram S/O Kanwarpal vs State Of Rajasthan
2021 Latest Caselaw 6483 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Writ Petition No. 1070/2021
                                    Sitaram S/o Kanwarpal, Resident Of Village Lank Tahsil Peeplu
                                    District Tonk (Raj.)
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan, Through Principal Secretary,
                                            Department Of Home, Secretariat, Jaipur (Raj.)
                                    2.      Station House Officer (Sho), Police Station, Toda, District
                                            Tonk (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 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Accordingly, this petition is dismissed as withdrawn with a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 /47

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