AMIT SHARMA 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, charge sheet has been filed by the police against the petitioner-Amit Sharma. 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 12. 12. 2007 shall automatically stands vacated from the date charge sheet is filed before the Magistrate concerned.