Citation : 2021 Latest Caselaw 6501 Raj/2
Judgement Date : 15 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 467/2021
Hanuman S/o Shri Rakha Lal, R/o Panch Kuo Ki Basti Ward No.
1(Power Of Attorney) Mukhtayar Aam Rakha Lal S/o Shri Kishan
Lal R/o Panch Kuo Ki Basti Ward No. 1, Distt. Tonk Raj. (Owner
Of Tractor Bearing Registration Number Rj-26-Rb-4777 With
Trolley)
----Petitioner
Versus
1. State Of Rajasthan, Through P.p.
2. Rajasthan Transport Department, Through P.p.
----Respondents
For Petitioner(s) : Mr. Arvind 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Accordingly, this petition is dismissed as withdrawn with a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 /21
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