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Judgment
5 paragraphs · 107 wordsR. Narayana Pisharadi, J
When the Original Petition is taken up for hearing today, learned counsel for the petitioner submitted that the accused persons in the case C.C.No.11/2014 on the file of the Court of the Enquiry Commissioner and Special Judge, Thrissur have been discharged by that court and the case has been closed.
The report dated 29.10.2021 received from the Court of the Enquiry Commissioner and Special Judge, Thrissur confirms the above fact.
In view of the aforesaid development, learned counsel for the petitioner submits that the original petition may be dismissed as infructuous.
Consequently, the Original Petition is dismissed as infructuous.