Ramkesh Meena S/O Jagan Lal vs State Of Rajasthan
2021 Latest Caselaw 6486 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Criminal Writ Petition No. 879/2021

                                    Ramkesh Meena S/o Jagan Lal, Aged About 46 Years, R/o
                                    Gambhira Tehsil And P.s. Malarna Doongar District Sawai
                                    Madhopur
                                                                                                            ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan, Through Pp
                                    2.       Assistant Engineer, (Mining Engineer) Mining Department
                                             Sawai Madhopur (Raj.)
                                    3.       Sho, Police Station Bonli District Sawai Madhopur
                                    4.       Regional Transport Officer, Sawai Madhopur
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Mohar Pal Meena 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Accordingly, this petition is dismissed as withdrawn with a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 /36

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