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Judgment
4 paragraphs · 87 wordsC.S.Sudha, J
1.
The petitioners are accused 3, 4 and 10 in Crime No.29 of 2018 of the Tirur Police Station, Malappuram District. The petitioners are alleged to have committed the offence punishable under Section 420 read with Section 34 IPC.
2.
It is submitted by the learned Public Prosecutor that the investigation is over and that the final report has been filed. On behalf of the petitioner it was submitted that the submission may be recorded and the application closed.
Hence the bail application is closed.