VIJITHA V.V Vs. STATE OF KERALA

JUDGEMENT

(1.) The reliefs sought in this application filed under Section 482 Cr.P.C are the following:

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor and also the learned counsel for the additional fourth respondent.

(3.) The petitioner is a total stranger to the case which has been registered as per Annexure A4 FIR and which is referred to in prayer (a) mentioned above. Learned counsel for the petitioner could not point out any connection whatsoever which the petitioner has got with the aforesaid case. A total stranger to a case which is registered by the police cannot insist that the investigation of the case shall be conducted by some particular officers of his choice.