WPCRL no. 501 of 2014 U.C. Dhyani, J.
Mr. D.C.S. Rawat, Advocate for the writ petitioners.
Mr. V.K. Gemini, Dy. Advocate General with Mr. K.S. Rawal, Brief Holder for the respondent State.
Mr. Lalit Sharma, Advocate for the private respondent.
Learned counsel for the State makes a statement that after completion of investigation, charge-sheet has been filed against the petitioners.
In view of above development, this writ petition has rendered infructuous.
Accordingly, the writ petition is dismissed as infructuous with the observation that the interim order dated 09.05.2014, passed by this Court, shall continue till the submission of charge-sheet before the court concerned and no further.
(U.C. Dhyani, J.) 08.09.2014 HN