M VETTAIVILLAN Vs. DISTRICT COLLECTOR; DEPUTY SUPERINTENDENT OF POLICE; INSPECTOR OF POLICE, SIVAGANGAI TALUK POLICE STATION

JUDGEMENT

(1.) The petition is filed under Section 482 Cr.P.C. directing the 1st respondent to appoint Mr. G. Bhagavathsingh, Advocate as Special Public Prosecutor to conduct trial pending in S.C. No. 114 of 2005 on the file of the First Additional District and Sessions Court (PCR Cases), Madurai.

(2.) The brief facts of the case is as follows:

(3.) Heard both sides.