Smt Ruchi Purohit vs Dr. Sushant Bohra
2021 Latest Caselaw 12876 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 212/2018

Smt. Ruchi Purohit W/o Dr. Sushant Bohra D/o Sharad Purohit, By Caste Brahmin, R/o 174, Subhash Nagar, Jodhpur Raj.

----Petitioner Versus Dr. Sushant Bohra S/o Omprakash Bohra, By Caste Brahmin, R/o 15-C, Chopasani Housing Board, Jodhpur At Present R/o Plot No. 5, Shreejee Apartment, Sector 23, Gandhi Nagar, Gujrat.

----Respondent

For Petitioner(s) : Mr Goklesh Bohra For Respondent(s) : None present

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

17/08/2021

Learned counsel for the petitioner submits that the parties

have arrived at compromise and in view of the compromise, the

petitioner may be permitted to withdraw this petition.

Permission prayed for is granted.

The Revision Petition is dismissed as withdrawn.

(GOVERDHAN BARDHAR),J

103-MMA/-

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