PRAKASH DAS MANDIRAM Vs. STATE OF KERALA,

JUDGEMENT

(1.) This petition is filed under Article 226 of Constitution of Indian by the complainant in C.M.P. No. 5461/2008 on the file of Judicial First Class Magistrate's court-I, Attingal for a writ of mandamus to consider Exhibit P3 request of the Petitioner to grant sanction to prosecute accused 1 and 3 contending that his request was not considered and by Exhibit P4 order, sanction was granted to prosecute the second accused alone, without considering his request to prosecute accused 1 and 3 also.

(2.) Deputy superintendent of Police, Attingal filed a statement showing the details of the enquiry conducted on getting Exhibit P3 petition for sanction. Copy of the report submitted on enquiry as well as the materials were also produced.

(3.) Learned Counsel appearing for the Petitioner and learned Government Pleader were heard.