YOGRAJ Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the parties are present. Sri M. A. Khan, learned brief holder for the State makes a statement that after completion of the investigation charge sheet has been filed against all the three petitioners namely, Yograj, Mohan Singh and Smt. Vidhya Devi. An counter affidavit to this effect has also been filed by the Investigating Officer.

(2.) IN view of the above development this writ petition has become infructuous. The writ petition is dismissed as infructuous with the observation that interim order dated 24/1/2008 passed by this Court shall automatically stand vacated from the date the charge sheet is received by the Magistrate concerned.