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Girdhar Paneru vs State Of Uttarakhand & Others
2014 Latest Caselaw 4570 Del

Citation : 2014 Latest Caselaw 4570 Del
Judgement Date : 17 September, 2014

Delhi High Court

Girdhar Paneru vs State Of Uttarakhand & Others on 17 September, 2014

WPCRL no. 246 of 2014


U.C. Dhyani, J.

Mr. Pooran Singh Rawat, Advocate for the writ petitioner.

Mr. V.K. Gemini, Dy. Advocate General with Ms. Shiwali Joshi, 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 12.03.2014, passed by this Court, shall continue till the submission of charge-sheet before the court concerned and no further.

(U.C. Dhyani, J.) 17.09.2014 HN

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