Smt. Indu Sharma vs Smt. Minakshi Fagediya
2021 Latest Caselaw 9135 Raj

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                           JODHPUR
             S.B. Criminal Misc(Pet.) No. 5382/2019

Smt. Indu Sharma
                                                                     ----Petitioner
                                      Versus
Smt. Minakshi Fagediya
                                                                   ----Respondent
                                Connected With
                  S.B. Criminal Misc(Pet.) No. 5396/2019
Smt. Indu Sharma
                                                                     ----Petitioner
                                      Versus
Smt. Minakshi Fagediya
                                                                   ----Respondent



For Petitioner(s)           :     Mr. K.L. Thakur
For Respondent(s)           :



       HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

08/04/2021

       In wake of onslaught of COVID-19, abundant caution is being

taken while hearing the matters in Court.

       Learned counsel for the petitioner relied upon the judgment

rendered by the Hon'ble Supreme Court in K.R. Indira Vs. Dr. G.

Adinarayana, reported in 2003-04 Cr.L.R. (SC) (Suppl.)

361.

       Issue notice to the respondent, returnable within a period of

four weeks.

       In   the     meanwhile,        further        proceedings      in   Criminal

(Complaint) Case No.11/2015 & 10/2015 - Smt. Minakshi Vs.




                       (Downloaded on 09/04/2021 at 08:47:28 PM)
                                                         (2 of 2)                                  [CRLMP-5382/2019]



                                   Smt. Indu Sharma pending before the Court of learned Judicial

                                   Magistrate, Churu shall remain stayed.



                                                               (DR. PUSHPENDRA SINGH BHATI),J.

5-6-SKant/-

Powered by TCPDF (www.tcpdf.org)