K G RAMASWAMY Vs. E V AKILA

JUDGEMENT

(1.) This petition is filed by the petitioners to quash an F.I.R registered against them as Crime No.118 of 2005 of Meenangadi Police Station, Wayanad. This petition was filed and no order of stay was granted. Investigation continued and it is reported by the learned Public Prosecutor as also the counsel for the respondent/complainant that final report has already been filed on 30.09.2005 alleging commission of offence punishable under Section 498 A, 506(1) and 354 read with 34 I.P.C. Cognizance has been taken.

(2.) The investigation having already been completed, the final report having already been filed and cognizance having already been taken, I find no relevance or purpose in this Crl.M.C continuing.

(3.) This Crl.M.C is, in these circumstances, dismissed. I may hasten to observe that the dismissal of this Crl.M.C will not in any way fetter the rights of the petitioners to claim discharge under Section 239 Cr.P.C.