Kailash Chandra Gupta vs State Of Uttarakhand & Others
2014 Latest Caselaw 4199 Del

Citation : 2014 Latest Caselaw 4199 Del
Judgement Date : 5 September, 2014

Delhi High Court

Kailash Chandra Gupta vs State Of Uttarakhand & Others on 5 September, 2014

WPCRL no. 1157 of 2013


U.C. Dhyani, J.

Mr. Kishore Kumar, Advocate holding brief of Mr. L.K. Tiwari, Advocate for the writ petitioner.

Mr. V.K. Gemini, Dy. Advocate General with Ms. Shiwali Joshi, Brief Holder for the respondent State.

Learned Dy.A.G. has placed a photocopy of the charge-sheet no. 16-A of 2013, filed by the Investigating Officer on 06.08.2014, against Kripa Ram Kashyap and Kailash Chandra Gupta (writ petitioner), for the offences punishable under Sections 409 and 477A of IPC.

Today learned counsel for the writ petitioner is satisfied with the statement of learned Dy.A.G. that the charge-sheet has, in fact, been filed.

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 05.10.2013, passed by this Court, shall continue till the submission of charge-sheet before the court concerned and no further.

(U.C. Dhyani, J.) 05.09.2014 HN