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Judgment
By way of this petition, the petitioner seeks the following reliefs
10.1That The Hon'ble Court may kindly be pleased to order Respondents to follow CRPC Section 24 and only appoint advocates having 7 years experience as Public Prosecutor and Assistant Public Prosecutor in High Courts and District Courts.
10.2That The Hon'ble Court may kindly be pleased to quash all appointments of Public Prosecutor and Assistant Public Prosecutor in High Courts and District Courts, of those lawyers who were not having 7 years experience at the time of appointment.
10.3Any other relief which this Hon'ble Court may deem and proper in the present circumstances of the case.
At the outset, learned counsel for the petitioner submits that by efflux of time, the grievance raised in the present petition has been rendered infructuous. However, he prays for liberty to approach this Court again in accordance with law, in the event future appointments of Public Prosecutors or Assistant Public Prosecutors are made in violation of the applicable provisions, specifically under the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
In view of the above, the Writ Petition is dismissed as having rendered infructuous, with the liberty as prayed for.