JITENDRA MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defect(s), pointed out by the Registry, in any of the petitions, are waived.

(2.) First part of the present bunch of cases pertains to: A. Vehicles seized by the police under Sec. 379 of IPC and Sec. 4/21 of the Mines and Minerals (Development And Regulation) Act, 1957 (hereinafter referred to as "the Act of 1957");

(3.) Second part of the present bunch of cases pertains to cases where the vehicles have been seized by the Mining Department under Sec. 4/21 of the Act and are being dealt with in accordance with Rules 54 & 60 of the Rules of 2017 (hereinafter referred to as "second category of cases").