Bal Chand Saini Son Of Shri Madan ... vs State Of Rajasthan
2021 Latest Caselaw 6532 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Writ Petition No. 496/2021

Bal Chand Saini Son Of Shri Madan Lal, Aged About 44 Years,
Resident Of Jheda Ki Dhani, Siya Ram Baba Ki Dungari, Police
Station Amer, Tehsil Amer, District Jaipur (Raj.) (Registered
Owner Of Tractor No. Rj-14Re-0838, Engine No. S324F22172
And Chassis No. Mea2Ee61Am1296123 With Trolley)
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Mining Engineer, Mines And Geology Department, Jaipur
       (Raj.)
3.     Chowki Incharge, Police Chowki Kunda, Police Station
       Amer, Tehsil Amer, District Jaipur (Raj.)
                                                                ----Respondents

For Petitioner(s) : Mr. Krishan Kant Sharma 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.

Accordingly, this petition is dismissed as withdrawn with a

direction to the learned trial Court to decide the pending

(2 of 2) [CRLW-496/2021]

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 /26

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