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Judgment
N.Anil Kumar, J
Heard the learned counsel for the petitioners and the learned Public Prosecutor for the State.
This Crl.M.C. is filed seeking to quash Crime No.0320 of 2020 of Pookoottambadam Police Station, Malappuram District.
When the case has come up for consideration, the learned counsel for the petitioners submit that pursuant to the FIR registered in the above case,
the Police conducted investigation and filed final report before the Jurisdictional Magistrate concerned. In view of the above, the learned counsel for
the petitioners further submits that the petitioners may be permitted to withdraw this Crl.M.C. without prejudice to challenge the final report in
appropriate proceedings. The submission of the learned counsel of the petitioners is recorded.
In the result, this Crl.M.C. stands dismissed as withdrawn with liberty to challenge the final report pursuant to the Crime No.0320 of 2020 of the
Pookottamabadam Police Station, Malappuram District in appropriate proceedings.