MAHIPAL SINGH 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 that after completion of investigation, final report has been submitted by the investigating officer as no offence is said to have been made out against the petitioners-Mahipal Singh, Smt. Omwati, Prem Singh and Vinod Kumar. A short counter affidavit to this effect has also been filed by the investigating officer.

(3.) IN the above circumstances, this writ petition has become infructuous. Therefore, the writ petition is dismissed as infructuous with the observation that the interim order dated 16. 11. 2007 passed by this Court shall continue till the final report is received by the Magistrate concerned.