SURENDER UPPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) MR. M. A. Khan, learned Brief Holder for the State makes a statement before this Court that after completion of investigation, charge sheet has been filed against the petitioner Surender Uppal. A short counter affidavit has also been filed by the Investigating Officer to this effect.

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