Laxman Singh Son Of Dashrath Singh vs State Of Rajasthan
2021 Latest Caselaw 6487 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous (Petition) No. 752/2021
                                    Laxman Singh Son Of Dashrath Singh, Aged About 24 Years, R/o
                                    Khera Hanuman Ji, Post- Madhorajpura, Tehsil- Phagi, District
                                    Jaipur Rajasthan.
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Public Prosecutor.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Ashish Nagarwal 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Accordingly, this petition is dismissed as withdrawn with a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 /30

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