Citation : 2021 Latest Caselaw 5662 Raj/2
Judgement Date : 20 October, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No.4825/2021
Shivraj Bishnoi S/o Shri Hans Raj Bishnoi,
----Petitioner
Versus
State of Rajasthan
----Respondent
S.B. Criminal Miscellaneous (Petition) No.4831/2021
Sitaram S/o Prithviraj,
----Petitioner Versus State of Rajasthan
----Respondent
For Petitioner(s) : Mr.Deepak Bishnoi, Adv. For Respondent(s) : Mr.S.S. Mehla, Public Prosecutor.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR
Order
20/10/2021
Office is directed to connect these petitions together.
This Court finds that learned Public Prosecutor has
received the factual report from the Mining Department dated
01.10.2021.
Learned counsel for the petitioner has placed reliance
on the judgment dated 15.09.2021 passed by the Principal Seat at
Jodhpur in the case of Kishore Singh Vs. State of Rajasthan,
S.B. Criminal Misc. Petition No.3595/2021 and other
connected criminal petitions, the Court has disposed of the
matters by giving directions for release of the vehicles.
(2 of 2) [CRLMP-4825/2021]
Learned counsel for the petitioner submitted that in
view of the order passed by the Apex Court in the case of State
of Rajasthan & Ors. Vs. Jagdish Prasad, SLP (Criminal)
No.4017-4020/2021 dated 08.09.2021, the Apex Court has
made the distinction between the criminal cases which are
registered under Rules 54/60 of the Rajasthan Minor Mineral
Concession Rules, 1986 (hereafter 'the Rules of 1986') and
Sections 4/21 of the MMDR Act.
Learned Public Prosecutor is directed to inform this
Court, on the next date as in what manner case of the petitioner
has been dealt with by them.
List on 26.10.2021.
(ASHOK KUMAR GAUR), J
Himanshu Soni/Parul/58-59
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!