Amarjeet Singh & Another vs State Of Uttarakhand & Others
2014 Latest Caselaw 4250 Del

Citation : 2014 Latest Caselaw 4250 Del
Judgement Date : 8 September, 2014

Delhi High Court

Amarjeet Singh & Another vs State Of Uttarakhand & Others on 8 September, 2014

WPCRL no. 335 of 2014


U.C. Dhyani, J.

Mr. Mohd. Umar, Advocate for the writ petitioners.

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

Mr. M.K. Ray, Advocate for the private respondent.

Learned counsel for the State makes a statement that after completion of investigation, charge-sheet has been filed against petitioner no. 1 and final report has been submitted against petitioner no. 2.

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 02.04.2014, 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.) 08.09.2014 HN

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