Mohammed Saddam S/O Shri Mohammed ... vs State Of Rajasthan
2021 Latest Caselaw 6495 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 218/2021

Mohammed Saddam S/o Shri Mohammed Irshad, Aged About 30
Years, R/o 38/142, Moti Kunj, Loha Mandi, Near Usha Devi
Nurshing Home, Agra (Uttar Pradesh)
                                                                     ----Petitioner
                                     Versus
1.        State Of Rajasthan, Through Public Prosecutor Rajasthan
          High Court Jaipur Bench Jaipur.
2.        Asst. Engineer ( Mining Engineer ), Mining Department,
          Karauli.
3.        Station House Officer (S.h.o) Police Station New Mandi,
          Hindaun, District Karauli.
4.        District Transport Officer Karauli, Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Yogesh Singhal 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

criminal misc. petition/writ 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 criminal misc. petition/writ petition is

dismissed as withdrawn with a direction to the learned trial Court

(2 of 2) [CRLW-218/2021]

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 /14

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