K.S.PRASANTH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned Senior Government Pleader.

(3.) The learned counsel for the petitioner submits that though Ext.P5 representation has been preferred by the petitioner seeking assistance of a lawyer in the enquiry, the same has been rejected by Ext.P6.