PURAN CHAND ARYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This so-called Public Interest Litigation has been preferred with the following prayers:-

(2.) Having heard counsel for both parties and looking to the facts and circumstances of the case, it appears that an isolated incident had taken place on 31.05.2018. Learned counsel for the respondents submitted that the investigation with respect to the cross FIRs is complete and charge-sheet has also been filed.

(3.) In view of these facts, we see no reason to further monitor this case. After filing of the charge-sheet, the matter will proceed as per the Code of Criminal Procedure before the concerned Trial Court.