Ashok Kumar Sinha v. Union Of India And Others

1. The State has placed on record the communication dated 31 July, 2018, which is reproduced below in its entirety.

“No.F.13(41)-PD/18/249

GOVERNMENT OF TRIPURA

HOME DEPARTMENT

Dated, Agartala, the 31st July, 2018

The Director General of Police, Tripura, Agartala.

Subject:- W.P.(C)(PIL) No. 04 of 2016 (Dr. Ashok Sinhav. The State of Tripura & Ors.).

I am directed to refer to the W.P.(C)(PIL) No. 04 of 2016 (Dr. Ashoke Sinhav. The State of Tripura & Ors.) and to state that State Government has decided to transfer West Agartala PS Case No. 344 of 2013, dated 04.11.2013 u/s 468/471/420/409 of IPC for investigation by CBI.

Therefore, I am directed to request you to kindly send a proposal as per prescribed format under Section 6 of the Delhi Special Police Establishment Act, 1946 in respect of the aforesaid case for taking up with the DoPT, Govt. of India for investigation by CBI.

The matter may be treated as MOST URGENT.

Yours faithfully,

(Arup Deb)

Under Secretary to the Government of

Tripura.

Copy to:—

The Secretary, Health & Family Welfare Department, government of Tripura for kind information.”

2. In view of the intervening developments for the reason that the issues stand substantially addressed, learned counsel for the petitioner does not press the petition. As such, the petition stands disposed of reserving right to initiate appropriate action/proceedings if so required and desired.

3. Pending application(s), if any, also stands disposed of.