RAHUL THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following substantive reliefs:-

(2.) Grievance of the petitioner is that he was the victim but has been made as accused and the assailants have assumed the role of complainants.

(3.) At the time of hearing, it is disclosed that the police has already complete the investigation and report under Sec. 173(2) of the Cr.P.C already stands filed before the Court of competent jurisdiction. The matter is stated to be pending trial before learned Trial Court. In this view of the matter, the prayer made in the petition has been rendered infructuous.