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Rajesh Kumar vs State Of Uttarakhand & Others
2014 Latest Caselaw 4204 Del

Citation : 2014 Latest Caselaw 4204 Del
Judgement Date : 6 September, 2014

Delhi High Court

Rajesh Kumar vs State Of Uttarakhand & Others on 6 September, 2014

WPCRL no. 1272 of 2013


U.C. Dhyani, J.

Mr. Mohd. Azim, Advocate for the writ petitioner.

Mr. Masroor Ahmad Khan, Dy. Advocate General with Mr. V.S. Mahara, Brief Holder for the respondent State.

Mr. B.S. Parihar, Advocate for the private respondent.

Learned counsel for the State makes a statement that after completion of investigation, final report has been submitted, as no case is said to have been made out 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 31.10.2013, passed by this Court, shall continue till the submission of final report before the court concerned and no further.

(U.C. Dhyani, J.) 06.09.2014 HN

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