Shankerlal Prajapat vs State Of Rajasthan (2024:Rj-Jd:24719)
2024 Latest Caselaw 4823 Raj

Rajasthan High Court - Jodhpur

Shankerlal Prajapat vs State Of Rajasthan (2024:Rj-Jd:24719) on 29 May, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:24719]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1052/2024

Shankerlal Prajapat S/o Jodhaji Prajapat, Aged About 52 Years,
R/p 1810, Aakha Bhagat Ka Kaacha, Khadia, Desaini Pol,
Ahmedabad, Gujarat-380001
                                                                         ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)              :    Mr. Sharad Kothari
                                    Mr. Mayank Taparia
                                    Mr. Pranjul Mehta
For Respondent(s)              :    Mr. Mukhtiyar Khan



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

29/05/2024

Learned counsel submitted that Court of the Judicial

Magistrate- Abu Raod, District Sirohi may be directed to decide

the application dated 13.02.2024 filed on behalf of petitioner

under Section 451/457 Cr.P.C. expeditiously, by taking into

consideration the judgments passed by this Court in S.B. Criminal

Misc. Petition Nos.548/2020 and 1573/2023.

Learned Public Prosecutor submitted that he has no objection

to the aforesaid prayer made by learned counsel for the petitioner

is accepted.

Having considered the facts and circumstances, the Judicial

Magistrate- Abu Raod, District Sirohi is directed to decide the

application dated 13.02.2024 filed on behalf of petitioner under

[2024:RJ-JD:24719] (2 of 2) [CRLW-1052/2024]

Section 451/457 Cr.P.C. within a period of one month from the

date of this order.

Accordingly, the criminal writ petition is disposed of.

Stay application also stands disposed of.

(KULDEEP MATHUR),J 497-himanshu/-

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