SIVASUBRAMANIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents 1 to 3 to appoint an independent Advocate as Public Prosecutor to conduct the case on behalf of the State in S.C.No.127/2015 pending on the file of the Principal District Sessions Judge, Srivilliputhur.

(2.) This case has been posted before this Bench pursuant to the orders passed by the Hon'ble Administrative Judge directing the case to be heard by this Division Bench.

(3.) The brief facts of the case is that the brother of the petitioner was murdered in the year 2014 and the fourth respondent police registered a case in Crime No.255/2014 for offence under Sections 147, 148, 341, 294(b), 302 and 506(ii) IPC against five accused persons. The petitioner right from the begining apprehended that there is a political interference in this case and therefore, he was not confident with the manner in which the investigation was conducted.