SAHADEVAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THERE is no representation for the petitioner. The learned Prosecutor submits that in view of the complaint/representation made by the petitioner, the police have already filed a report before the learned Magistrate and is proceeding to conduct further investigation into the crime under Section 173(8) Cr.P.C. The needful shall be done and after a proper and exhaustive investigation, further report shall be made to the learned Magistrate, submits the learned Prosecutor. I am, in these circumstances, satisfied that no further directions are necessary invoking the powers under Article 226 Constitution.

(2.) THIS Writ Petition is accordingly dismissed, accepting the submissions of the learned Prosecutor.