- (1.) The petitioner has challenged the order dated 23.12.2011 passed by the Additional Chief Judicial Magistrate (CBI Cases) Jodhpur, whereby the learned Magistrate has issued standing warrants of arrest against the petitioner for her further questioning by the CBI.
(2.) Heard Mr. M.K. Garg, the learned counsel for the petitioner and Mr. Panney Singh, the learned Spl. Public Prosecutor for CBI.
(3.) Mr. M.K. Garg, the learned counsel for the petitioner, assures this Court that Smt. Indira Bishnoi shall appear before the CBI for further questioning on 5 th March, 2012. Therefore, he prays that this Court may direct that the warrant of arrest shall not be executed against her.;