ABDUL SATTAR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BY order dated 11. 4. 2008 this writ petition was disposed of with the direction to the Superintendent of Police, simdega to ensure that the investigation of Thethaitanger P. S. Case No. 48 of 2005 was properly conducted by the concerned i. O. and the final form was directed to be submitted within 45 days of this order. Similarly this case was directed to be put up after eight weeks along with the progress report.

(2.) THE report of the Chief Judicial Magistrate,simdega dated 21. 6. 2008 is on record at flag"a" from which it is evident that the Investigating Officer after investigation of Thethaitangar P. S. Case No. 48 of 2005 submitted final form on 21. 6. 2008 in compliance to the direction of this Court and in that manner I find that the order of this court has properly been complied. Accordingly, this writ petition stands disposed of.

(3.) I. A. (CR.) No. 2140 of 2008 the present interlocutory application has been filed on behalf of the petitioner with the prayer to allow certain amendments in paragraph-4 of the writ petition. The fact remains that since the writ petition has already been disposed of, the I. A. (Cr.) No. 2140 of 2008 is rendered infructuous. Accordingly, this petition is disposed of.