BALDEV RAJ Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The instant petition under Section 482 Cr.P.C has been filed by the petitioner seeking appropriate directions to the respondents to transfer the investigation of FIR no. 850 dated 10.11.2008 registered at Police Station City Sirsa.

(2.) The grievance of the petitioner was that the allegations were not being investigated appropriately. The grievance of the petitioner was further compounded when the cancellation report was submitted. However, it has transpired that the cancellation report submitted by the respondents has not been accepted by the Court and on 26.5.2011 an order has been passed directing the respondents to re-investigate the case which investigation is to be done by an officer of a higher rank other than the officer who has already conducted the inquiry. A copy of the order of the Trial Court as also the statement made by the petitioner before the Court of competent jurisdiction have been placed on record and the same are taken on record as mark 'A' and 'B' respectively.

(3.) Having regard to the aforesaid, when the grievance of the petitioner stands substantially redressed in view of the order of the learned Trial Court, I am of the considered opinion that the instant petition has been rendered infructuous and is disposed of as such.