USHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Investigation Officer, present in person and submits that five accused persons have already been arrested in this case and investigation has already been concluded and now he is going to submit a report under Sec. 173 Cr.P.C before the competent Court.

(2.) In view of submissions made by the learned Addl. Advocate General and Investigating Officer, present in person, the present criminal writ petition has become infructuous.

(3.) However, liberty is granted to the petitioner to file an appropriate application before the competent Court and the concerned competent Court is directed to consider the application of the petitioner and decide the same in accordance with law.