Rajasthan High Court - Jodhpur
Smt. Renu Sharma vs State Of Rajasthan & Anr. on 13 May, 2015
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B. CRIMINAL MISC. PETITION NO.2669/2014
Smt. Renu Sharma V/S State of Rajasthan & Anr.
Date of Order : 13.05.2015
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr Jitendra Ojha, for petitioner. Mr Vikram Rajpurohit, Public Prosecutor.
Learned counsel for the petitioner states that this criminal misc. petition has become infructuous.
In view of the statement of the learned counsel for the petitioner, this criminal misc. petition is dismissed as having become infructuous.
Stay petition also stands dismissed.
[VIJAY BISHNOI],J.
Abhishek 12