T P MOHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned Prosecutor submits that investigation into the crime i.e. Crime No. 418 of 2007 of Alwaye police station is now complete and the final report has already been filed. THE learned counsel for the petitioner, in these circumstances, prays that the petition may be dismissed without prejudice to his rights to raise all relevant contentions for discharge/dropping of proceedings before the learned Magistrate at appropriate stage. Request accepted.

(2.) THIS Crl.M.C. is accordingly dismissed.