- (1.) Heard learned counsel for the petitioner and Sri Ishrat Hussain, learned brief holder for the State.
(2.) On 15.2.2018 this Court has passed the following order: "Learned AGA states that respondent nos. 4 and 5 have already been arrested and the investigating agency is making its best efforts to arrest respondent no. 6, Anil Singh against whom serious allegations pertaining to the offences in question are levelled. He wants some time to have some positive result of the investigation. Time prayed for, is allowed. Let this writ petition be listed in additional cause list on 26th February, 2018."
(3.) Today Sri Ishrat Hussain, learned brief holder upon instructions states that the inquiry officer has submitted the charge-sheet on 25.2.2018 in which the complicity of respondent nos. 4 and 5 alone has been found, whereas no credible evidence has been found against the respondent no.6 and as such he has not been charge-sheeted. In that view of the matter, this petition requires no further consideration. The writ petition is disposed of in terms of the instructions received.;