Rajmal Meena S/O Shri Morpal Meena vs State Of Rajasthan
2021 Latest Caselaw 6490 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Criminal Writ Petition No. 1225/2021
                                    Rajmal Meena S/o Shri Morpal Meena, Aged About 45 Years, R/o
                                    Vill. Bahnoli Post Peepalwada Tehsil Bonli Dist. Sawai Madhopur
                                    Raj. Owner Of Vehicle Tractor Reg. No. Rj-25-Rb-5927 And
                                    Engine     No.      S325.1J41009     And      Chassis   Number
                                    Mea8D061Cj1182427 Along With Trolly
                                                                                                            ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan, Through Pp Raj. High Court Jaipur
                                             Bench Jaipur
                                    2.       Asst. Mining Engineer, Sawai Madhopur Raj.
                                    3.       S.h.o., Police Station Bonli Dist. Sawai Madhopur Raj.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Satish Kumar Khandelwal 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Accordingly, this petition is dismissed as withdrawn with a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 /58

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