Bhanwaroo Khan, J. - (1.) In the above cases, two complaints were lodged by the Commissioner, Municipal Corporation, Jaipur for the offence under Section 203 (1) of the Rajasthan Municipalities Act against the petitioner Sister Aruna and Sister Mobel.
(2.) The Judicial Magistrate, 1st Class No.19 Jaipur City, Jaipur vide its order dated 29.05.2000 took cognizance in both the cases and summoned both the accused i.e. present petitioner and sister Mobel through bailable warrants in a sum of Rs.2500/-.
(3.) At the time of execution of the bailable warrants, the petitioner Sister Aruna put her signature on the personal bond of Sister Mobel, in both the cases.;