Rajasthan High Court - Jaipur
Smt Shilpa Uttam Chand @ Faiza vs Union Of India on 25 August, 2016
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH JAIPUR
ORDER
S.B.Criminal Revision Petition No.480/2016
Date of Order ::: 26.08.2016
HON'BLE MR. JUSTICE PRASHANT KUMAR AGARWAL
Mr. Sudhir Jain, for the petitioner.
Mr. Rajendra Raghav, Public Prosecutor for the State.
Mr. Sarvesh Jain, for the respondent.
It was submitted by the learned counsel for the parties that in view of the order dated 20.07.2016 passed by the Appellate Court, this petition has become infructuous.
In view of the submissions made above, the petition is dismissed as having become infructuous.
(PRASHANT KUMAR AGARWAL), J Jyoti/-
S.No.272