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Navin Rathi vs State Of Uttarakhand & Others
2014 Latest Caselaw 4611 Del

Citation : 2014 Latest Caselaw 4611 Del
Judgement Date : 18 September, 2014

Delhi High Court

Navin Rathi vs State Of Uttarakhand & Others on 18 September, 2014

WPCRL no. 477 of 2014


U.C. Dhyani, J.

Mr. Virendra Rawat and Mr. N.S. Pundir, Advocates for the writ petitioner.

Mr. V.K. Gemini, Dy. Advocate General with Mr. K.S. Rawal, 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 05.05.2014, 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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