Chhater Pal Singh & Another vs State Of Uttarakhand & Others
2014 Latest Caselaw 2408 Del

Citation : 2014 Latest Caselaw 2408 Del
Judgement Date : 12 May, 2014

Delhi High Court

Chhater Pal Singh & Another vs State Of Uttarakhand & Others on 12 May, 2014

WPCRL No.78 of 2014
Hon'ble V.K. Bist, J.

Hon'ble Servesh Kumar Gupta, J.

Mr. Parikshit Saini, Advocate for the petitioners.

Mr. G.S. Negi, Brief Holder for the State.

Heard learned counsel for the parties.

Learned Brief Holder for the State submitted that after completion of investigation, final report has been filed in the matter and this criminal writ petition has rendered infructuous.

In view of above, this criminal writ petition stands disposed of. However, it is provided that in case application is moved by the petitioners before the competent authority for protection, necessary protection shall be provided to the petitioners by the respondent no.2.

(Servesh Kumar Gupta, J.) (V.K. Bist, J.) 12.05.2014 Arpan

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