SIRAJ AHAMED Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the defacto complainant in Crime No.134/2006 of Kazhakkoottam Police Station and the matter is pending before the Judicial First Class Magistrate Court-III, Thiruvananthapuram as C.C.No.606/2006. It is stated that a final report has been filed.

(2.) THIS Writ Petition is filed by the petitioner seeking for a direction to the 2nd respondent to make appointment of Mr.Kottoor B.Gopalakrishna Pillai as Special Prosecutor in C.C.No.606/2006.

(3.) THE learned counsel for the petitioner submitted that the rejection of the application is not proper.