VIBHU TIWARI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) Petitioner has approached this Court seeking the following reliefs:

(3.) Learned Assistant Government Advocate would submit that charge sheet has been filed against the petitioner in the matter and present writ petition has become infructuous. Contrary to this, learned counsel for the private parties would submit that although in the matter charge sheet was filed by the I.O. against the present petitioner but on the application of respondent no.3, further investigation was carried out, which is still pending. Specific pleading to this effect has been made by learned counsel for the petitioner in para-2 of the writ petition.