Harkesh Meena S/O Shri Ratanlal ... vs State Of Rajasthan
2021 Latest Caselaw 6496 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Criminal Writ Petition No. 209/2021

Harkesh Meena S/o Shri Ratanlal Meena, Aged About 53 Years,
R/o Dubbi Bidarkha Ps Chauth Ka Barwara Dist. Sawai Madhopur
Raj. Owner Of Vehicle Tractor Bearing No. Rj.-25-Rb-5235 And
Engine      No.     Nhg2Kaj01063                And         Chassis     Number
Mbnaaaglhjg01063 Along With Trolley
                                                                   ----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., Ps Chauth Ka Barwara Dist. Sawai Madhopur Raj.
4.       Dist. Transport Officer (D.t.o.), 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Accordingly, this petition is dismissed as withdrawn with a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

(2 of 2) [CRLW-209/2021]

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 /12

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