Raghunath Prasad vs State Of Rajasthan
2022 Latest Caselaw 963 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6263/2021

Raghunath Prasad S/o Sh. Mohan Lal, Aged About 68 Years, B/c Saini, R/o Ward No. 12, Bigga Bass, Sri Dungargarh, Dist. Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Authorized Officer And Assistant Forest Conservator, Sri Dungargarh, Bikaner.

----Respondents

For Petitioner(s) : Mr. Lokesh Mathur (thorugh VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/01/2022

Admit. Issue notice.

Notices are made returnable within a period of four weeks.

Having heard learned counsel for the petitioner and taking

into consideration the fact that the petitioner is not having a valid

licence in his favour to run a Saw Mill and the licence issued in

favour of one Meghraj Suthar has already been cancelled way

back in the year 2012, I do not find any reason to grant any

interim stay in the matter.

Hence, the interim stay application is dismissed.

(VIJAY BISHNOI),J 8-mohit/-

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