Ishak Khan S/O Shri Gaphor Khan vs State Of Rajasthan
2021 Latest Caselaw 6512 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Writ Petition No. 633/2021

Ishak Khan S/o Shri Gaphor Khan, Aged About 45 Years, R/o T/a
Nagla Fatehpur, Roopwas Bpr Rasulpura Tehsil- Bonli, Distt.
Sawai Madhopur (Raj.) Owner Of Vehicle- Truck (Trailer) Bearing
No. Rj-05-Ga-5975 And Engine No. 01E62876570 And Chassis
Number Mat426023A5E04397.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through P.p., Rajasthan High Court
       Jaipur Bench Jaipur.
2.     Asst. Mining Engineer, Dausa, Rajasthan.
3.     Station House Officer (S.h.o), Police Station Nangal
       Rajavtan, Distt. Dausa (Raj.)
4.     District Transport Officer (D.t.o), Dausa (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.

(2 of 2) [CRLW-633/2021]

Accordingly, this petition is dismissed as withdrawn with a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 /29

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