DHANESH GANGADHARA RAO Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned Public Prosecutor submits that investigation has made much headway. It is submitted that the vehicle as also the offender have been identified. THE learned Public Prosecutor submits that the final report shall be filed within a period of one month. I am, in these circumstances, satisfied that no further directions are necessary.

(2.) THIS writ petition is, in these circumstances, dismissed with the observation that the Investigating Officer shall file the final report before the court concerned within a period of one month from this day under intimation to the petitioner whose options available under law to challenge such final report shall remain unfettered by the dismissal of this writ petition.