Rajasthan High Court - Jaipur
Priyanka Bishnoi vs State Of Rajasthan & Ors on 28 November, 2014
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR S.B. Criminal Misc. Petition No.3632/2013 Priyanka Bishnoi Versus State of Rajasthan & Ors. DATE OF ORDER : 28/11/2014 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Ramesh Choudhary, for petitioner
Mr. Sudesh Saini, P.P., for State *** It is stated that settlement has been arrived between the parties, thus petitioner wants to withdraw this criminal misc. petition. In view of above, criminal misc. petition is dismissed as withdrawn.
[M.N.BHANDARI], J.
FRBOHRA/3632CMP2013.doc Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, Sr. P.A.