Calcutta High Court (Appellete Side)
(State Of West Bengal vs Bhikuram @ Bhiku Ghosh) Under Section ... on 19 August, 2010
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
1 9.08.2010
C.R.R. 2194 of 2004 This application under Section 407 of the Code of Criminal Procedure was filed by the accused persons in Sessions Case 62 of 2004 (State of west Bengal vs. Bhikuram @ Bhiku Ghosh) under section 302/34 of the Indian Penal Code pending before the learned Additional Sessions Judge, Katwa seeking a transfer of the case to any court out side the territorial jurisdiction of the Burdwan district on the ground that the petitioners are unable to defend themselves properly due to disturbances created by the family members of the victim.
This petition was presented on 20th August, 2004 but the same was never moved. On 26th August, 2004, when the matter was listed no one appeared for the petitioner. Today, when the matter was called on for hearing no one appeared for either of the parties which goes to show that the petitioners are not interested in pursuing the case.
The petition is, as such, dismissed.
The learned Trial Court is directed to proceed with the trial expeditiously if the same is still pending.
The department is directed to communicate a copy of this order to the learned trial court below at once.
(Girish Chandra Gupta, J.) 2 bd.
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