WPCRL no. 26 of 2014 U.C. Dhyani, J.
Mr. Hemant Singh, Advocate for the writ petitioners.
Mr. V.K. Gemini, Dy. Advocate General with Ms. Geeta Parihar, Brief Holder for the respondent State.
Mr. Harshpal Sekhon, 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 15.01.2014, passed by this Court, shall continue till the submission of charge-sheet before the court concerned and no further.
(U.C. Dhyani, J.) 17.09.2014 HN