PARVATHI Vs. DISTRICT COLLECTOR, TRICHY DISTRICT

JUDGEMENT

(1.) The Criminal Original Petition has been filed to direct the first respondent to appoint one Mr.G.J.Madhuram as the Special Public Prosecutor to conduct the case in SP.S.C.NO.15 of 2012, which is pending before the I Additional Sessions Court cum PCR Court, Trichy.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner's husband was murdered on 17.04.2011 and initially the case was registered as man missing case and subsequently, it was altered into one for murder. The respondent Police registered an FIR in Crime No.272 of 2011, for the offences under Sections 302, 201 I.P.C. r/w. Section 3(1)(x) of the SC/ST Act (POA), 1989. After investigation, the respondent Police had filed a final report for the said offences and the same was numbered as Special S.C.No.15 of 2012, on the file of the I Additional Sessions Court cum PCR Court, Trichy.