Mahendra Mundra vs State Of Rajasthan
2021 Latest Caselaw 17125 Raj

                                                           (1 of 1)                                  [CRLMP-1742/2021]


                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR
                                               S.B. Criminal Misc. Petition No. 1742/2021

                                   Mahendra Mundra
                                                                                                       ----Petitioner
                                                                         Versus
                                   State Of Raj. And Ors.
                                                                                                     ----Respondent


                                   For Petitioner(s)          :       Mr. Anand Purohit, Sr. Advocate
                                                                      assisted by Mr. Mayank Roy
                                   For Respondent(s)          :       Mr. Gaurav Singh, PP


                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
                                                                         Order
                                   16/11/2021

                                         In wake of second surge in the COVID-19 cases, abundant

                                   caution is being maintained, while hearing the matters in Court,

                                   for the safety of all concerned.

                                         The matter comes up on application (Inward no.02/21) with

                                   following prayers:-
                                              "It is, therefore, humbly prayed that this application
                                         may kindly be allowed and the above judgment of this
                                         Hon'ble Court may be corrected by changing the interim
                                         order."

                                         The application is disposed of while directing the respondents

                                   that the petitioner shall not be arrested in Criminal Original Case

                                   No.1126/2016 (Khinya Ram Vs. Mahendra Mundra) pending before

                                   the   learned       Special     Metropolitan           Magistrate     (Negotiable

                                   Instruments Act Cases) NO.4, Jodhpur Metropolitan till next date

                                   of regular hearing of the matter.



                                                                   (DR.PUSHPENDRA SINGH BHATI),J.

C-1-nirmala/Sanjay-

Powered by TCPDF (www.tcpdf.org)