Citation : 2014 Latest Caselaw 4255 Del
Judgement Date : 8 September, 2014
WPCRL no. 308 of 2014 U.C. Dhyani, J.
Mr. I.D. Paliwal, Advocate for the writ petitioner.
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 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 26.03.2014, 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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