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Judgment
6 paragraphs · 211 wordsBechu Kurian Thomas, J
Petitioner is the mother of Late Sri.Ramith, who was allegedly murdered by the accused in Crime No.1056/2016 of Dharmadam Police Station, Kannur. After investigation, Police filed a final report, and the case is now pending as S.C.No.127/2018 on the files of the Additional Sessions Court-I, Thalassery.
Petitioner alleges that her son’s murder was politically motivated, and therefore, a Special Public Prosecutor is required to be appointed. A petition was filed seeking appointment of a Special Public Prosecutor as per Exhibit-P2, wherein it is stated that Adv. T. Sunilkumar has agreed to accept appointment as a Special Public Prosecutor to conduct the case.
Having heard the learned counsel for the petitioner as well as the learned Public Prosecutor, I am of the view that this writ petition can be disposed of with a direction since Exhbit-P2 is pending consideration.
Accordingly, there will be a direction to the first respondent to consider and pass appropriate orders on the petition filed by the petitioner for appointment of a Special Public Prosecutor, produced as Exhbit-P2, as expeditiously as possible, at any rate, within a period of 45 days from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.