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Judgment
8 paragraphs · 130 wordsR. Narayana Pisharadi, J
The petitioner is the first accused in the case registered as VC7/2016-WYD by the Vigilance and Anti-Corruption Bureau (VACB) for the
offences punishable under Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 and also under Sections 420 and 120B of the
Indian Penal Code.
Learned counsel for the petitioner submits that, after conducting the investigation in the case, the final report has been filed in the competent court
stating “further action droppedâ€. It is also submitted that the competent court has accepted the final report filed by the VACB.
In the light of the aforesaid development, learned counsel for the petitioner submits that the writ petition may be dismissed as infructuous.
Consequently, the writ petition is dismissed as infructuous.