G. Girish, J
1. The learned Public Prosecutor submitted that a refer report has been filed in this case on 30.06.2022 before the Judicial First Class Magistrate
Court - II, Nedumangad, indicating that no offence could be detected in the investigation. The present petition is filed to quash the FIR registered in
the aforesaid crime.
2. In the light of the above submission of the learned Public Prosecutor that a refer report is filed in this case, the request for quashing the FIR is no
more relevant.
Accordingly, the Crl.M.C. is closed.
