KUSUMLATA Vs. STATE

JUDGEMENT

(1.) SRI D. C. S. Rawat, learned counsel for the petitioner, Sri Sandeep Kothari , holding brief of Sri Vipin Mohan Pingal, leaned counsel for the respondent no. 3 and Sri M. A. Khan, learned Brief Holder of the State are present.

(2.) SRI M. A. Khan, learned Brief Holder makes statement that after completion of investigation; charge sheet has been submitted against the petitioner Smt. Kusumlata. A short counter affidavit to this effect, has also been filed by Investigating Officer.

(3.) IN view of the above development, the writ petition has become infructuous.