Shekhar Chand Baid vs Mamta Jain
2021 Latest Caselaw 7771 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc. Appli No. 48/2021

Shekhar Chand Baid

----Petitioner Versus Mamta Jain

----Respondent

For Petitioner(s) : By Post.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

18/03/2021

A letter dated 19.12.2019 has been received from the

learned Judge, Family Court, Churu with the request to grant

some more time to decide the application under Section 125

Cr.P.C.

Perused the letter.

For reasons stated in the aforesaid letter, six months more

time is granted to the learned Judge, Family Court, Churu to

decide the application under Section 125 Cr.P.C.

The misc. application is allowed accordingly. Copy of this

order be sent immediately to Family Court, Churu.

(MANOJ KUMAR GARG),J 157-MS/-

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