Uttarakhand High Court
WPCRL/1186/2023 on 24 August, 2023
Author: Ravindra Maithani
Bench: Ravindra Maithani
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WPCRL No.1186 of 2023
Hon'ble Ravindra Maithani, J.
Mr. Mohd. Safdar, Advocate for the petitioner.
Mr. K.S. Rawal, A.G.A. for the State. The petitioner seeks progress report in FIR No.311 of 2023, under Sections 147, 148, 149, 307, 323, 354, 452, 504 and 506 IPC, Police Station Pathri, District Haridwar.
Heard.
At the very outset, learned State Counsel gives a statement that final report has already been submitted.
The Court takes on record the statement given by learned State Counsel.
The petitioner seeks progress report of the FIR, but, since a statement is given that final report has already been submitted, nothing survives in this petition. It stands disposed of accordingly.
Pending applications, if any, stand disposed of, accordingly.
(Ravindra Maithani J.) 24.08.2023 RV