Shikha Jain Vs. State of Uttar Pradesh & Anr.
[Review Petition (Crl.) No. 395 of 2021 in Criminal Appeal No. 731 of 2021]
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]
...........................J. [Ajay Rastogi]
New Delhi;
November 16, 2021.
