ANUPAM SHARMA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By way of this writ petition, the petitioner Anupam Sharma seeks a writ, order or direction in the nature of certiorari quashing the first information report (annexure no.1) dated 11.04.2010 registered as case crime no. 106 of 2010, under Section 304A IPC, PS Jwalapur, District - Hardiwar.

(2.) Learned counsel for the State (respondents no. 1 to 3) submitted that a police report in the final form has been submitted on 05.06.2010 by the investigating officer in the instant case. In other words, Final Report has been submitted.

(3.) In view of the submission that Final Report has been submitted by the IO, the writ petition has rendered infructuous.