MURALEEDHARAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) Statement has been filed by the 1strespondent. The statement shows that investigation into Crime No.633/06 is now complete. Final report has already been filed. Cognizance has been taken and the case is numbered as C.C. No.395/07.It is further reported by the Investigating Officer that the learned Magistrate has been apprised of the fact that C.C.No.395/07 and C.C.No.1790/06 are in the nature of a case and counter case and that both cases have to be tried simultaneously.

(2.) I am satisfied, in these circumstances, that the precise grievance raised by the petitioner in this writ petition is now satisfied. No further directions are necessary in this writ petition. Needless to say that the petitioner's right to challenge the final report, if he is aggrieved by the final report submitted in Crime No.633/06, shall remain unfettered by the disposal of this writ petition.

(3.) This writ petition is accordingly dismissed.