YARHIA ZEHRA Vs. STATE

JUDGEMENT

(1.) Petitioner is before this Court under Articles 226 and 227 of Constitution of India r/w Sec. 482 of Cr.P.C seeking for the following reliefs:

(2.) Learned HCGP submits that the Trial Court in exercise of its power under sec. 258 of Cr.P.C has stopped the further proceedings in CC.No. 3948/2017 vide order dtd.: 20/6/2023 and the said order has attained finality, and therefore, the first prayer made in the writ petition will not survive for consideration. Learned counsel for the petitioner does not dispute the aforesaid submission made by the learned HCGP.

(3.) In so far as the second prayer is concerned, this Court had directed the petitioner herein to appear before respondent No.2- FRRO for the purpose of interrogation and had directed respondent No.2 submit a report before this Court. Pursuant the said order, the petitioner has appeared before respondent No.2 for profiling and interrogation on 26/2/2024.