MEHANDI HASAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AN FIR has been lodged by respondent no. 3 against the petitioner for the offences punishable under Sections 420, 467, 468 IPC.

(2.) WHEN the writ petition was taken up for hearing on 11.03.2014, this Court passed an order, operative portion of which is reproduced here -in -below:

(3.) LEARNED Dy. Advocate General says that the investigation of the case is going on and the same will reach to its logical conclusion soon. Considering the facts of the case as also the interim protection which has already been granted in favour of the petitioner, it will be of no use keeping the present criminal writ petition pending for disposal, in as much as, the investigation is going on and ultimately, the investigation will come to its logical conclusion only under Section 173 of the Code of Criminal Procedure either by a final report or by a chargesheet. The same is accordingly being disposed of in view of the judgment rendered by Hon'ble Apex Court in Arnesh Kumar vs State of Bihar and another, 2014 8 SCC 273, irrespective of the penal sections which have been fastened against the petitioner, wherein it was held as under: