Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.) NO.395 OF 2021
IN
CRIMINAL APPEAL NO.731 OF 2021
Shikha Jain …Petitioner(s)
versus
The State of Uttar Pradesh & Anr. …Respondent(s)
O R D E R
Considering the facts and circumstances of the case on record and in
keeping with the spirit of settlement that was earlier arrived at, the relief was
granted.
We have gone through the grounds taken in Review Petition and do
not find any error apparent to justify interference. This Review Petition is
dismissed.
………………………J.
[Uday Umesh Lalit]
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.11.20
12:57:42 IST
Reason:
………………………J.
[Ajay Rastogi]
New Delhi;
November 16, 2021.