MUHAMMED HAFTHAF Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in C.C.No.2689 of 2015 on the file of the Judicial Magistrate of 1st Class-II, Nedumangad. In the course of proceedings, he filed an application seeking permanent exemption. Simultaneously, an application was also filed by the de facto complainant seeking further investigation.

(2.) The application filed by the petitioner was dismissed by Annexure A3 order primarily on the ground that the application seeking further investigation was pending . It is now submitted by the learned counsel referring to order dated 29.07.2016 that C.M.P.No.3983 of 2016 was withdrawn by the prosecution.

(3.) However it is submitted by the learned Public Prosecutor that based on the application, further investigation was conducted and final report has already been laid before the jurisdictional Magistrate.