Laxman Singh Bhandari vs State Of Uttarakhand & Others
2014 Latest Caselaw 3778 Del

Citation : 2014 Latest Caselaw 3778 Del
Judgement Date : 19 August, 2014

Delhi High Court

Laxman Singh Bhandari vs State Of Uttarakhand & Others on 19 August, 2014

WPCRL No. 978 of 2013
Hon'ble U.C.Dhyani, J.

Mr. B.S.Bhandari, Advocate, present for the writ petitioner.

Mr. Vinod Kumar Gemini, learned Deputy Advocate General, assisted by Mr. K.S.Rawal, Brief Holder, present for the State.

Learned counsel representing the State submitted that charge sheet has been filed against the petitioner.

In view of the above development, the criminal writ petition has rendered infructuous. The writ petition is accordingly dismissed as infructuous. Interim order dated 14.08.2013 will continue to operate till the submission of the charge-sheet before the Court concerned and no further.

(U.C.Dhyani, J.) 19.08.2014 Kaushal

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