ABDUL HAMID Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition, the petitioner in this petition has prayed for a direction to the respondents to transfer the investigation of case FIR No. 53 of 2015 from Police Station, Gool to CBI, Crime Branch or in the alternative constitute a Special Investigation Team (SIT) headed by Deputy Inspector General of Police and other officers of impeccable integrity.

(2.) On being put on notice, the status report has been filed by the respondents. It is the stand of the respondents that respondent No. 3 has constituted SIT headed by DySP Operation, Gool for investigation of the case and therefore, there remains no grievance of the petitioner to be redressed.

(3.) In view of the aforesaid, status report filed by the respondents and with the constitution of the SIT, the grievance of the petitioner as projected in this petition has been redressed. It is because of this reason, perhaps the petitioners have not been pursuing this petition. Accordingly, this writ petition is dismissed as infructuous.