Lallu Prasad Meena S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6493 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Criminal Writ Petition No. 1052/2021

1.     Lallu Prasad Meena S/o Shri Mathura Lal, Aged About 42
       Years, R/o Nadi Malwas, Shri Sukh Chainpura, Lalpura,
       Teh- Lalsot, District Dausa (Rajasthan). ( Owner Of
       Tractor Bearing Reg. No. Rj-29-Rb-5091 With Trolley ).
2.     Kailashmeena S/o Harjimeena, Aged About 51 Years, R/o
       Dalyawaladhani, Bilona Kala, District Dausa (Rajasthan). (
       Owner         Of        Tractor          Bearing           Chassis      No.
       Mea8D061Cm1307227 And Engine No. S3251L53320
       With Trolley ).
                                                                    ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through Public Prosecutor, Raj High
       Court, Jaipur, Bench Jaipur.
2.     Asst. Engineer ( Mining Engineer), Mining Department,
       Sawaimadhopur (Raj).
3.     Station      House      Officer      (    S.h.o       ),   Police    Station
       Malaranadungar, Sawaimadhopur (Raj).
4.     R.t.o, Sawaimadhopur, Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Aditya Mishra 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 petitioners 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.

(2 of 2) [CRLW-1052/2021]

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Accordingly, this petition is dismissed as withdrawn with a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 petitioners 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 /43

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