Faisal Naqvi S/O Sh. Abdul Wahid vs State Of Rajasthan
2021 Latest Caselaw 6499 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2375/2021
                                    Faisal Naqvi S/o Sh. Abdul Wahid, R/o Fajal Ka Nada Mehman
                                    Khane Ke Pass Mohalla Sadat Malpura District Tonk (Raj.)
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp
                                                                                                      ----Respondent

For Petitioner(s) : Ms. Lata Sharma For State : Mr. Sher Singh Mahla, PP

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Accordingly, this petition is dismissed as withdrawn with a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 /65

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