Jitendra Sain S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6513 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Criminal Writ Petition No. 159/2021

                                    Jitendra Sain S/o Shri Satyanarayan, Aged About 22 Years, R/o
                                    Phariya Dist. Sawai Madhopur Raj. (Owner Of Tractor Bearing
                                    Chassis      And     Enginer        Number          Mbnaaaealljc06358        And
                                    Nlc2Elj0025 With Trolley)
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp
                                                                                                      ----Respondent

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Accordingly, this petition is dismissed as withdrawn with a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 /2

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