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Anwar & Another vs State Of Uttarakhand & Others
2014 Latest Caselaw 4609 Del

Citation : 2014 Latest Caselaw 4609 Del
Judgement Date : 18 September, 2014

Delhi High Court
Anwar & Another vs State Of Uttarakhand & Others on 18 September, 2014
WPCRL no. 480 of 2014


U.C. Dhyani, J.

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

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

Mr. Manish Arora, Advocate for the private respondent.

Learned counsel for the State makes a statement that after completion of investigation, charge sheet has been filed against the petitioners.

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 12.05.2014, passed by this Court, shall continue till the submission of charge-sheet before the court concerned and no further.

(U.C. Dhyani, J.) 18.09.2014 HN

 
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