Badrilal S/O Shri Jagdish Meena vs State Of Rajasthan
2021 Latest Caselaw 6543 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Writ Petition No. 340/2021

Badrilal S/o Shri Jagdish Meena, R/o C.r. Ki Dhani, Barthal,
Pahadi, Niwai, District Tonk (Raj.). (Owner Of Tractor Bearing No.
Rj26-Rb-7499 With Trolley)
                                                                    ----Petitioner
                                    Versus
1.     State Of Rajasthan, Through Public Prosecutor Rajasthan
       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 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Accordingly, this petition is dismissed as withdrawn with a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-340/2021]

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 /17

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