AMBEDKAR WELFARE SAMITI, BHAGANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This Public Interest Litigation has been filed alleging inaction on the part of the State in respect of incidents of rapes against the victims belonging to the Scheduled Castes.

(2.) Learned Additional Advocate General, appearing for the State of Haryana, submits that the State had not just registered the First Information Report(s) in respect of the incident, but a charge-sheet was also filed. He further submits that the trial has since been concluded and the accused have been acquitted, against which the appeal of the complainant(s) is pending.

(3.) In the circumstances, nothing survives in this petition for adjudication. Accordingly, the petition is disposed of, as having been rendered infructuous, with liberty to the petitioner to take up fresh proceedings in case any cause of action survives or arises.