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Km. Sonam & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 4247 Del

Citation : 2014 Latest Caselaw 4247 Del
Judgement Date : 8 September, 2014

Delhi High Court
Km. Sonam & Others vs State Of Uttarakhand & Others on 8 September, 2014
WPCRL no. 245 of 2014


U.C. Dhyani, J.

Mr. Subhash Tyagi Bhardwaj, Advocate for the writ petitioners.

Mr. V.K. Gemini, Dy. Advocate General with Ms. Geeta Praihar, 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 the petitioners.

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 11.03.2014, passed by this Court, shall continue till the submission of charge-sheet before the court concerned and no further.

(U.C. Dhyani, J.) 08.09.2014 HN

 
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