P. H. MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs;

(2.) The submission of learned counsel for respondent is that investigation has been completed and final report has been filed which is produced by the petitioners themselves at Annexure-C in Crl.P.No.11017/2024 as also at Annexure-C in Crl.P.No.10995/2024.

(3.) If that be so, the reliefs which have been sought for in the present matter seeking for quashing of the FIR and stay of investigation is not maintainable for the simple reason that the investigation has already been completed.