Jay Prakash & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 4196 Del

Citation : 2014 Latest Caselaw 4196 Del
Judgement Date : 5 September, 2014

Delhi High Court

Jay Prakash & Others vs State Of Uttarakhand & Others on 5 September, 2014

WPCRL no. 105 of 2014


U.C. Dhyani, J.

Mr. Shailendra Nauriyal, Advocate for the writ petitioners.

Mr. V.K. Gemini, Dy. Advocate General with Mr. K.S. Rawal, Brief Holder for the respondent State.

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

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 04.02.2014, 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.) 05.09.2014 HN

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