- (1.) Respondent No. 2 has placed on record his duly attested affidavit dated September 12, 1990 saying that after the Supreme Court ordered dated May 4, 1990 in Criminal Appeal No. 333 of 1990 the learned trial Court has on August 25, 1990 made the following order :- "Present :- Shri Dildar Singh APP for the State. Shri R.A. Tyagi Advocate for the Complainant.
(2.) It has been stated by the learned APP that after orders of further Investigation by this Court, no further investigation has been conducted. Hence in view of this, the case is sent back to the S.P. Sonepat, for further investigation of the case. The file be sent to that office immediately. Announced in open court. Sd/- R.C. Godara, 5.8.1990. Chief Judicial Magistrate, Sonepat. 25.8.1990. and therefore, Criminal Misc. filed by the petitioner in this Court has been rendered irrelevant.
(3.) Learned trial Court, having superseded the order of discharge Annexure P-3 dated April 11, 1988 and ordered further investigation by the police of case First Information Report No. 385 dated June 18, 1984 against respondent No. 2 Criminal Misc. aforesaid succeeds and is allowed. Order Annexure P-3 dated April 11, 1988 of the learned trial Court is thus quashed.;