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Judgment
Dr Kauser Edappagath, J
This writ petition has been filed by the father and mother of the victim in Crime No.15/2020 of Anthikadu Police Station aggrieved by the investigation being carried on. When the case came up for hearing last time, a direction has been given to the learned Senior Public Prosecutor to ascertain from the investigating officer as to why Section 304B of IPC was not incorporated, inspite of a specific statement given by the mother of the victim.
Today, the learned Senior Public Public Prosecutor submitted that Section 304B of IPC has been incorporated and the husband of the victim and his mother have been arrayed as the accused. The Senior Public Prosecutor further submitted that investigation is going on.
The learned counsel for the petitioner submits that in view of these developments, this Writ Petition can be closed.
Recording the submission, the Writ Petition (Crl.) is closed.