KRISHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) None appears on behalf of the petitioner.

(2.) Learned counsel for the State submits that prayer in the present petition is for conducting fair investigation in FIR No.161 dtd. 17/9/2020 registered under Ss. 148, 149, 323, 506 IPC and 3(2) VA of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, at Police Station Radaur, District Yamuna Nagar . However, the investigation is complete and report under Sec. 173 Cr.P.C. stands filed and even the charges have also been framed. He then submits that the present petition has become infructuous.

(3.) Given above, petition is disposed of as having rendered infructuous.