Col Lalit Kumar (Retd) & Another vs State Of Uttarakhand & Others
2014 Latest Caselaw 4003 Del

Citation : 2014 Latest Caselaw 4003 Del
Judgement Date : 28 August, 2014

Delhi High Court

Col Lalit Kumar (Retd) & Another vs State Of Uttarakhand & Others on 28 August, 2014

WPCRL no. 552 of 2013


U.C. Dhyani, J.

Mr. Pooran Singh Rawat, Advocate for the writ petitioners.

Mr. Masroor Ahmad Khan, Dy. Advocate General with Mrs. Farida Siddiqui, Brief Holder for the respondent State.

Mr. B.M. Pingal, Advocate for the private respondent.

Learned counsel for the State makes a statement that after completion of investigation, charge-sheet has been submitted against petitioner no. 1 and final report has been filed in respect of petitioner no. 2, as no case is said to have been made out against him.

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 15.05.2013, passed by this Court, shall continue till the submission of charge-sheet / final report, as the case may be, before the court concerned and no further.

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