KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by the order passed by the High Court whereby the High Court under Article 226 of the Constitution of India declined to quash the FIR No.15 of 2013 of Kasaba Police Station, Kozhikode City, Kozhikode, Kerala. The High Court also declined to interfere with the order passed by the Chief Judicial Magistrate declining to de-freeze the bank accounts. The Chief Judicial Magistrate declined to de-freeze the bank accounts on the ground that the investigation was pending and it was too early for the Court to consider those aspects.
(3.) During the pendency of the appeals before us, we are informed that the investigation has been completed and a report under Section 173(2) Cr.P.C. has been filed before the Magistrate.;