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Judgment
P.V.Kunhikrishnan, J
The above Crl.M.C is filed to quash the FIR in Crime No.500 of 2023 of Kalady Police Station, Ernakulam.
The learned Senior Counsel Adv.B.Raman Pillai argued the matter in detail and submitted that even if the entire allegations in the First Information Statement is accepted in toto, no offence is made out. The learned Senior Counsel submitted that this is a frivolous case and even if the case is admitted only a civil liability is there to the complainant.
I am of the considered opinion that when the investigation is going on, this Court need not interfere with the same. Admittedly, the petitioners were granted interim bail by this Court and they already surrendered before the investigating officer and obtained interim bail. All the contentions raised by the petitioners in this Crl.M.C are left open. If any final report is filed against the petitioners, the petitioners are free to file petition to challenge that same, if they are aggrieved by the same.
Granting liberty to the petitioners to file a fresh Crl.M.C, if any final report is filed, this Crl.M.C is closed.