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Judgment
Dr Kauser Edappagath, J
The petitioner is the accused in Crime No.3/2017 of VACB SIU-II, Thiruvananthapuram.
The offences alleged against the petitioner are punishable under Sections 13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act and under Sections 120B, 420, 465, 468 and 471 of the Indian Penal Code.
The grievance of the petitioner is that the investigation is indefinitely delayed. The petitioner preferred Ext.P4 before the 2nd respondent highlighting a grievance that the investigation is delayed. The writ petition has been filed to give a direction to the 2nd respondent to take follow-up action on Ext.P4.
The learned Public Prosecutor, on instruction, submits that the investigation is over and the final report has already been filed. Hence, the grievance of the petitioner has been satisfied. Recording the submission, the writ petition is closed.