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Judgment
5 paragraphs · 141 wordsPetitioners have approached this Court seeking the following reliefs:
"I. A writ, order or direction in the nature of certiorari quashing the impugned F.I.R. of Case Crime No. 22/2017 U/s 498-A, 354A, 504, 506 I.P.C . and 3/4 Dowry Prohibition Act, P.S. Kotwali Ranipur District Haridwar. (Contained as Annexure No. 1 to the writ petition).
II. a writ, order or direction in the nature of mandamus commanding the respondent No. 1 & 2 not to harass the petitioner in view of the impugned F.I.R. till the collection of any credible evidence against the petitioner and till the filing of the charge sheet."
Learned Deputy Advocate General for the State submitted that the charge-sheet has been filed in the matter.
In view of the above, this criminal writ petition has rendered infructuous and the same is dismissed as such.