Rajasthan High Court - Jodhpur
Mahesh Kumar Khatri vs Special Judicial Magistrate (N.I. Act ... on 15 January, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 121/2021
Mahesh Kumar Khatri S/o Sh. Fakeerchand, Aged About 41
Years, Opposite Bikaner Nursing Home Gali, Pawanpuri, District
Bikaner.
----Petitioner
Versus
1. Special Judicial Magistrate (N.i. Act Cases) No. 3, Bikaner,
Bikaner.
2. Smt. Pooja Sethi W/o Sh. Sandeep Sethi, Marothi Sethiya
Mohalla, Bikaner.
----Respondents
For Petitioner(s) : Mr. Sanjay Mathur
For Respondent(s) : Mr. Gaurav Singh PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 15/01/2021 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in the Court.
Issue notice to the respondent No. 2, rule is made returnable in two weeks. Notices be given dasti to the learned counsel for the petitioner.
In the meantime, the further proceedings shall remain stayed subject to final outcome of the miscellaneous petition.
(DR. PUSHPENDRA SINGH BHATI),J ns. 205-1/-
(Downloaded on 16/01/2021 at 09:00:12 PM) Powered by TCPDF (www.tcpdf.org)