MAMTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defect/s pointed out by the Office is ignored.

(2.) Application (IA No.1/2022) stands disposed of.

(3.) Applicant Sunita Saini and her husband Rajkumar Saini have filed this application for recall of order dtd. 5/7/2022 passed in S.B. Criminal Misc. Petition No.5428/2022, whereby, on the basis of compromise between the parties, the FIR No.98/2015 registered with Samod Police Station, Jaipur Rural was quashed.