MOHD AZHAR Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the parties are present.

(2.) SRI M. A. Khan, learned brief holder for the State makes a statement before this Court that after completion of the investigation, no offence is said to have been made out against the petitioners Mohd. Azhar, Smt. Rehana and Mohd. Khalid @ Babbu. A short counter affidavit has also been filed by the Investigating Officer to this effect.

(3.) IN view of the above development the writ petition has become infructuous. The writ petition is dismissed as infructuous with the observation that interim order dated 27/12/2007 passed by this Court shall continue till the final report is received by the court concerned.