1. This writ petition has been filed by the petitioner with the following prayers :-
"i. Issue a writ, order or direction in the nature of Mandamus directing the opposite party no. 3, not to harass to the petitioner by the police of Police Station-Alambagh, DistrictLucknow.
ii........................................
iii.................................."
2. It appears that by efflux of time, the instant writ petition has become infructuous.
3. Accordingly, the instant writ petition is dismissed as infructuous.
4. Interim order, if any, stands vacated.
5. However, it is open for the petitioner to move an appropriate application within two months from today, if the matter survives.
6. It is made clear that if any consequential proceedings are initiated in pursuance of the impugned FIR, the parties are at liberty to take recourse to law.
