Shankar S/O Shri Bajranga vs State Of Rajasthan
2021 Latest Caselaw 6492 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             S.B. Criminal Writ Petition No. 370/2021

Shankar S/o Shri Bajranga, Aged About 47 Years, R/o Gram-Mei
Khurd Tehsil Kander Dist. Swai Madhopur Raj. Owner Of Vehicle
Truck    (Trailer)    Reg.       No.       Rj-25-Ga-4120            Engine     No.
Isb5.9B4S180K191A63760658                       And              Chassis       No.
Mat466461K3A01287
                                                                     ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Pp Raj. High Court Jaipur
        Bench Jaipur
2.      Asst. Mining Engineer, Swai Madhopur Raj.
3.      S.h.o., Ps Khandar Dist. Swai Madhopur Raj.
4.      Dist. Transport Officer, Swai 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Accordingly, this petition is dismissed as withdrawn with a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

(2 of 2) [CRLW-370/2021]

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 /20

Powered by TCPDF (www.tcpdf.org)