Gaurav Kumar & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 4348 Del

Citation : 2014 Latest Caselaw 4348 Del
Judgement Date : 10 September, 2014

Delhi High Court

Gaurav Kumar & Others vs State Of Uttarakhand & Others on 10 September, 2014

WPCRL no. 630 of 2014


U.C. Dhyani, J.

Mr. P.C. Petshali, Advocate for the writ petitioners.

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

Learned Dy.A.G. stated that after completion of investigation, charge-sheet has been filed against petitioner nos. 2 to 6 and petitioner no. 1 has surrendered before the trial court.

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 05.06.2014, passed by this Court, shall continue till the submission of charge-sheet against petitioner nos. 2 to 6 before the court concerned and no further.

(U.C. Dhyani, J.) 10.09.2014 HN

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