VIDHU GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties. Appellant filed a petition under Article 226 of the Constitution of India for quashing the First Information Report. By the impugned order, the High Court held that that petition had become infructuous due to the fact that the appellant was arrested. The High Court has adopted a strange approach, to say the least. The prayer was for quashing of First Information Report. Even if the appellant was arrested, it was the duty of the High Court to decide the writ petition on merits.

(3.) Learned senior counsel appearing for the appellant states that in view of the interim order passed by this Court on 9 th August, 2024, now the appellant has been released.