JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated February 6, 2012 is seeking the following principal relief: "(a) A writ of and/or in the nature of Mandamus commanding the respondents to allow the application dated 11.07.11 made by writ petitioner to the respondent no.2 (Annexed as "P-3") for appointment of former public prosecutor Mr. Sushil Chakraborty, to conduct the Sessions Trial No. 5(6) 10 pending in the court of Learned Additional Sessions Judge, Fast Track Court-II, Alipore as Special Public Prosecutor."
(2.) The Sessions Trial No. 5(6)10 arose out of Iqbalpur P.S. Case No. 249 dated October 5,2007 under sections 364/302/34 IPC; the person whose death led to registration of the case was the petitioner's son and it was registered on the basis of information he gave in writing.
(3.) It has been stated in para.7 of the WP that one Mr. Sushil Chakraborty was conducting the prosecution in the trial before the Court of Session in the capacity of the Public Prosecutor, and that in place of Sri Chakraborty another person has been now appointed to conduct the prosecution in the trial as the Public Prosecutor.;