WPCRL no. 485 of 2014 U.C. Dhyani, J.
Mr. Karan Anand, Advocate for the writ petitioner.
Mr. V.K. Gemini, Dy. Advocate General with Mr. K.S. Rawal, Brief Holder for the respondent State.
Learned counsel for the State makes a statement that after completion of investigation, final report has been submitted, as no case is said to have been made out against the petitioner.
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 06.05.2014, passed by this Court, shall continue till the submission of final report before the court concerned and no further.
(U.C. Dhyani, J.) 17.09.2014 HN