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Anil Kumar vs State Of Uttarakhand & Others
2014 Latest Caselaw 4002 Del

Citation : 2014 Latest Caselaw 4002 Del
Judgement Date : 28 August, 2014

Delhi High Court
Anil Kumar vs State Of Uttarakhand & Others on 28 August, 2014
WPCRL no. 488 of 2013


U.C. Dhyani, J.

Mr. Vivek Pathak, Advocate for the writ petitioner.

Mr. V.K. Jemini, Dy. Advocate General with Ms. V.S. Rathore, Brief Holder for the respondent State.

Mr. M.S. Bisht, Advocate holding brief of Mr. D.S. Patni, Advocate for the private respondent.

Learned counsel for the State makes a statement that after completion of investigation, charge-sheet has been submitted 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 27.04.2013, passed by this Court, shall continue till the submission of charge-sheet before the court concerned and no further.

(U.C. Dhyani, J.) 28.08.2014 HN

 
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