Samay Singh Meena S/O Shri Pataram ... vs State Of Rajasthan
2021 Latest Caselaw 6508 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Criminal Writ Petition No. 1107/2021

1.     Samay Singh Meena S/o Shri Pataram Meena, Aged About
       27 Years, R/o Village - Jharoli, Post - Safipura, Tehsil -
       Bamanwas, Distt. Sawai Madhopur (Raj.) Owner Of
       Vehicle - Tractor Registration No. Rj-25-Rc-1498 Enginer
       No. S3251L45043 Chassis Number Mea8Df01Bm2345277
       Along With Trolley.
2.     Ameer Chand Meena S/o Shri Sheonarain Meena, Aged
       About 27 Years, R/o Village And Post - Kunjela, Tehsil-
       Nadoti, Distt. Karauli (Raj.) Owner Of Vehicle - Tractor
       Registration No. Rj-34-Rb-4417 Engine No. Sj327A98831
       Chassis Number Mea5Fam2336582 Along With Trolley.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through P.p. Rajasthan High Court
       Jaipur Bench Jaipur.
2.     Asst. Engineer, Sawaimadhopur, Rajasthan.
3.     Station House Officer (S.h.o), Police Station Bamanwas,
       Distt. Sawaimadhopur (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 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-1107/2021]

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Accordingly, this petition is dismissed as withdrawn with a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 /53

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