Bhola Dutt Pandey & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 4573 Del

Citation : 2014 Latest Caselaw 4573 Del
Judgement Date : 17 September, 2014

Delhi High Court

Bhola Dutt Pandey & Others vs State Of Uttarakhand & Others on 17 September, 2014

WPCRL no. 248 of 2014


U.C. Dhyani, J.

Mr. Pradeep Hairiya, Advocate for the writ petitioners.

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 petitioners 1 & 4 and final report has been submitted against petitioner nos. 2, 3 &

5. 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 / final report, as the case may be, before the court concerned and no further.

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

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