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Ram Prasad S/O Shri Sultan vs State Of Rajasthan
2021 Latest Caselaw 6511 Raj/2

Citation : 2021 Latest Caselaw 6511 Raj/2
Judgement Date : 15 November, 2021

Rajasthan High Court
Ram Prasad S/O Shri Sultan vs State Of Rajasthan on 15 November, 2021
Bench: Pankaj Bhandari
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Writ Petition No. 816/2021

1.     Ram Prasad S/o Shri Sultan, Aged About 40 Years, R/o
       Chowkidaro Ki Dhani Jugalpura, Teh. Newai, Dist. - Tonk
       (Raj.) (Owner Of Tractor Bearing No. Rj45-Ra-0092 With
       Trolley)
2.     Dev Karan S/o Shri Shodaan Gurjar, Aged About 35 Years,
       R/o Deen Dayal Colony, Gali No. 2, Ward No. 19, Newai,
       Dist. - Tonk (Raj.) (Owner Of Tractor Bearing Reg. No.
       Rj26-Rb-4865 With Trolley)
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor, Raj High
       Court, Jaipur Bench, Jaipur.
2.     Asst. Engineer (Mining Engineer), Mining Department,
       Tonk (Raj.).
3.     Station House Officer (S.h.o.), Police Station Baroni, Tonk
       (Raj.).
4.     R.t.o., Tonk, Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. Aditya Mishra 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-816/2021]

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Accordingly, this petition is dismissed as withdrawn with a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 /34

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