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Judgment
4 paragraphs · 85 words
Dr. Kauser Edappagath, J
1.
The petitioner is the defacto complainant in Crime No.291/2023 of Kodumon Police Station, Pathanamthitta. The prayer in this writ petition is to give a direction to the 2nd respondent to hand over the investigation to another investigation team/agency.
2.
The learned prosecutor on instructions submits that the investigation is already over and final report has already been submitted on 13/1/2024.
Hence, this writ petition is dismissed with liberty to the petitioner to challenge the final report in accordance with law.