RATTAN CHAND Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner has filed the present petition under Article 226 of the Constitution of India, claiming the following reliefs:-

(2.) IN regard to the first relief (a), it has been stated in the reply filed by the State that the petitioner has already been transferred to Open Air Jail Bilaspur and as such, this relief cannot be granted to the petitioner since he has been transferred, as prayed for.

(3.) IN view of the above, nothing survives in the petition, the same is disposed of accordingly, so also the pending application(s), if any.