(1.) In this Revision filed under S.397 read with S.401 CrPC the petitioner who claims to be the Chief Editor of a periodical by name "Crime Fortnightly" challenges the order dated 11/03/2008 passed by the Chief Judicial Magistrate, Thiruvananthapuram, giving consent to the Special Public Prosecutor in charge of CC 193 of 2006 to withdraw from the prosecution all the 7 accused persons in the above case, and consequently discharging the said accused persons of all the offences.
(2.) THE PROSECUTION CASE
(3.) THE COGNIZANCE