AMIT KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) MR . V.S. Attri, Dy. AG, on the basis of instructions imparted to him by the Investigating Officer, submits that the investigation is complete and the challan shall be filed within a period of ten days.

(2.) IN view of this, Mr. Ashok Sharma, Advocate, prays for and is permitted to withdraw the applications at this stage.